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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2)(c) in The Central Provinces Court of Wards Act, 1899

(c)prescribe the cases in which proposals or arrangements connected with the administration of the properties of Government wards shall be reported for the sanction of the State Government;