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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in The Rajasthan Court of Wards Act, 1951

(2)All suits relating to the said estate, shall be brought or defended in the name of the Collector incharge of such estate or of such other person, as the Court of Wards may appoint in this behalf.