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Bombay Presidency - Section

Section 33 in The Bombay Court of Wards Act, 1905

33. Payment of costs.

- Where, in any suit brought by or against a Government ward any Civil Court decrees any costs against the Government ward's next friend or guardian for the suit, the Court of Wards shall cause the costs to be paid out of any property of the Government ward which may, for the time being, be in its hands.