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State of Punjab - Section

Section 6 in The Pepsu Court of Wards Act, 2008

6. Power of Court of Wards of its own motion to assume superintendence.

- When any land-holder is a minor or a person adjudged by a competent court to be of unsound mind and incapable of managing his affairs, the Court of Wards may make an order assuming the superintendence of the property, or the person and property of such land-holder.