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State of Tamilnadu - Section

Section 36 in Tamil Nadu Court of Wards Act, 1902

36. Establishments and distribution of charges.

- The Court may order such establishments to be employed and charges to be incurred as it shall consider requisite for the care and management of the persons and properties under its superintendence, and generally for all the purposes of this Act, and may order that such charges shall be borne by, and distributed amongst, the said properties in such proportions as it deems fit.