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State of West Bengal - Section

Section 38 in The Court Of Wards Act, 1879

38. Collector when to be deemed manager. -

If no manager of the property of a ward is appointed by the Court, the Collector of the district in which the greater part of such property is situated, or any other Collector whom the Court may appoint in that behalf, shall be competent to do, under the orders of the Court, anything that might be lawfully done by the manager of such property.