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 88] [Entire Act] State of Assam - Subsection Section 88(a) in Goalpara Tenancy Act, 1929 (a)direct that the estate or tenure or the estates or tenures, or the portion thereof, be managed by the Court of Wards in any case in which the Court of Wards consents to undertake the management thereof, or
