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State of Uttar Pradesh - Section

Section 656 in The General Rules (Civil), 1957

656. When property proposed to be dealt with.

- Where it is proposed to deal with any property of the minor in the manner specified in Section 29 of the Act, the grounds in support of the application and the relief prayed for shall be stated briefly and precisely in the said petition and it shall not be necessary to present a separate petition for the purpose.