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State of Maharashtra - Section

Section 62 in The Hyderabad Court of Wards Act, 1350 F

62. Powers in respect of property the superintendence of which is retained.

- When the Court retains superintendence of any property under section 56 or 60 or 61, it may exercise all the powers conferred by this Act in respect of any property of a ward. All acts done by the Court under this section shall be binding on the owner of such property.