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 29] [Entire Act] State of Maharashtra - Subsection Section 29(4) in The Hyderabad Court of Wards Act, 1350 F (4)The provisions of clauses (d) and (e) of sub-section (1) shall not apply to an owner whose property has been placed under the superintendence of the Court under section 13.
