Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(b) in The Court of Wards Act, 1879 (b)such part, as the [State] Government thinks fit, of the immovable property, and so much of the movable property as may be specified in the application, of a proprietor mentioned in clause (d) of sub-section (1) of Section 6;
