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State of Bihar - Section

Section 69B in The Court of Wards Act, 1879

69B. [ Application of Act to estate of Rulers of Indian States. [Inserted by para 3 and Schedule XI, by A.L.O.]

- The powers and functions conferred on the State Government by or under this Act shall, in relation to the estates of Rulers of Indian State, be powers and functions of the Central Government.]