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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Hyderabad Court of Wards Act, 1350 F

(2)The Government may, on the Court's recommendation order the Court to assume protection and superintendence of the property or person and property of the owners mentioned in clauses (b), (c), (d) and (e) of sub-section (1) of section 7. An order made by Government shall be published in the [Official Gazette] [Substituted by A.O., 1956.].