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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(4) in The Pepsu Court of Wards Act, 2008

(4)If the land-holder is alleged to be or is of unsound mind, the Deputy Commissioner shall make application to a competent court with a view to an inquiry being made by such court for the purpose of ascertaining whether such person is or is not of unsound mind and incapable of managing his affairs.