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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in The Rajasthan Court of Wards Act, 1951

(3)The Court of Wards may assume the superintendence of the person of any minor who has an immediate or reversionary interest in the estate-
(a)of any landholder disqualified under section 8; or
(b)of any landholder in regard to whose estate a declaration has been made under section 10.