Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Odisha - Subsection Section 57(b) in The Orissa Court of Wards Act, 1947 (b)a suit for arrears of rent may be brought on behalf of a ward, if authorised by an order of the manager of the property on which the rent is due.
