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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Bombay Presidency - Subsection

Section 46(2)(h) in The Bombay Court of Wards Act, 1905

(h)prescribe the mode in which any expenses incurred by the Court of Wards or the Collector under any power conferred by this Act may be recovered; and