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

State of Madhya Pradesh - Subsection

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

(2)An order made by the State Government under sub-section (1) shall be sufficient to authorize 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 any such order.