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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(i) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(i)the payment of all charges necessary for the maintenance, education and religious observances of the disqualified owner and his family, and for the management and supervision of the property of such owner;