Section 5(2)(d) in The Court of Wards Act, 1977 (1920 A.D.)

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State of Jammu-Kashmir - Subsection

Section 5(2)(d) in The Court of Wards Act, 1977 (1920 A.D.)

(d)owing to his having entered upon a course of wasteful extravagance likely to dissipate his property ; incapable of managing or unfitted to manage his affairs, [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.] may make an order directing that the property of such land-holder be placed under the superintendence of the Court of Wards :

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State of Jammu-Kashmir - Subsection

Section 5(2)(d) in The Court of Wards Act, 1977 (1920 A.D.)