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[Cites 0, Cited by 0] [Section 10D] [Entire Act]

State of Bihar - Subsection

Section 10D(1) in The Court of Wards Act, 1879

(1)On receipt of all claims submitted in compliance with provisions of Sections 10-A and 10-B the Court shall proceed to investigate such claims, and shall decide which of them are to be wholly or partly admitted or wholly or partly rejected, as the case may be, and shall communicate its decision in writing to each claimant concerned.