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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in The Central Provinces Court of Wards Act, 1899

(2)An order made by the State Government under subsection (1) shall be sufficient to authorise the Court of Wards to assume the superintendence of the property referred to therein, and no suit shall be brought in any Civil Court in respect of such order.