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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(b) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(b)to dispose of his property by will, without the consent in writing of the State Government given either previously or subsequently to the making of the will but during the lifetime of the testator: