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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2) in The Hyderabad Court of Wards Act, 1350 F

(2)Any person, holding a decree against the ward or his property, shall be entitled to receive from the [Collector] [Substituted by A.O., 1956.], free of cost, the certificate under sub-section (1) Such certificate shall be conclusive proof of the matters stated therein.