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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in Gujarat Court of Wards Act, 1963

(1)The Court of Wards may, with the previous sanction of the State Government assume the superintendence of the property of any property-holder holding property within the local limits of its jurisdiction who is disqualified to manage his own property (hereinafter in this section referred to as "the disqualified person").