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] [Entire Act] State of Bihar - Section Section 22 in The Court of Wards Act, 1879 22. Allowance for ward and his family. - The Court shall allow, for the support of each ward [other than a trustee] and of his family, such monthly sum as it thinks fit (if any) with regard to the rank and circumstances of the parties.
