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State of Madhya Pradesh - Section

Section 4 in The Central Provinces Court of Wards Act, 1899

4. Superintendence by Court of Wards of property of disqualified land-holder.

- The Court of Wards may, with the previous sanction of the State Government, assume the superintendence of the property of any land-holder owning land within the local limits of its jurisdiction who is disqualified to manage his property.