Section 39(2)(ii) in Gujarat Court of Wards Act, 1963

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State of Gujarat - Subsection

Section 39(2)(ii) in Gujarat Court of Wards Act, 1963

(ii)in the case of property-holders who are co-sharers in an undivided Hindu family where one or more of the proprietors of a property remain disqualified although another or others have ceased to be disqualified, the Court of Wards may, with the sanction of the State Government, retain the whole of the property under its superintendence, paying any proprietor who has ceased to be disqualified from surplus income such portion as shall be proportionate to his interest in the estate:

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State of Gujarat - Subsection

Section 39(2)(ii) in Gujarat Court of Wards Act, 1963