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[Cites 0, Cited by 0] [Section 5B(4)] [Section 5B] [Entire Act]

Bengal Presidency - Subsection

Section 5B(4)(ii) in Court of Wards Act, 1879

(ii)under clause (f), unless the case of any such proprietor under clause (g) unless the application aforesaid, has been referred by the [State] Government to the Court of Wards Advisory Committee and the Committee, after such inquiry as it thinks fit, recommends, within such period as the [State] Government may fix, that it is expedient that the Court should take charge of the property of such proprietor;