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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Vindhya Province - Subsection

Section 16(3)(b) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(b)a minor or a person suffering from a legal disability who is [x x x] [The words 'not' omitted by M.P. Act 1 of 1954 Section 7.] under the superintendence of the Court of Wards, the compensation money shall be deposited in the Court of District Judge having jurisdiction and shall be disposed of in accordance with the directions of that Court.