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State of Maharashtra - Section

Section 47 in The Hyderabad Court of Wards Act, 1350 F

47. Suit or proceedings by or against ward.

- A suit or proceedings in any Civil or Revenue Court by or against ward shall be in his name; but shall be conducted or defended by the manager appointed under section 20 as next friend or guardian and where no manager is appointed, the officer competent to act as manager under section 21.