Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 38 in Gujarat Court of Wards Act, 1963

38. Procedure when succession to Government Ward's property is disputed.

- Where on the death of any Government ward the succession to his property or any part thereof is disputed the Court of Wards may, with the sanction of the State Government, either retain the superintendence of the property until one of the claimants has established his claim to the same in a competent Civil Court, or institute a suit of interpleader against all the claimants.