Section 6(1)(e) in The Court of Wards Act, 1879

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(e) in The Court of Wards Act, 1879

(e)trustees who apply, in the manner hereinafter mentioned, to the [State] Government to have property which they hold in trust placed under the management of the Court of Wards, if the [State] [Substituted by the Adaptation of Laws Order.] Government on being satisfied that it is expedient in the public interest that such property should be managed under the direction and control of the Court, directs that such property be so managed;

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State of Bihar - Subsection

Section 6(1)(e) in The Court of Wards Act, 1879