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State of Bihar - Section

Section 18 in The Court of Wards Act, 1879

18. Power to manage property.

- The Court may sanction the giving of leases or farms of the whole or part of any property [other than trust property] [Inserted by Section 19(a) of Bihar Act 4 of 1940.] under its charge, and may direct the mortgage or sale of any part of such property, and may direct the doing of all such other acts as it may judge to be most for the benefit of the property and the advantage of the ward.