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State of Assam - Section

Section 90 in Goalpara Tenancy Act, 1929

90. Applicability of Court of Wards Act in certain cases.

- In any case in which the Court of Wards undertakes under Section 88 the management of an estate or permanent tenure, so much of the provisions of the Bengal Court of Wards Act, 1879, as relates to the management of immovable property, shall apply to the management.