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State of Bihar - Section

Section 50G in The Court of Wards Act, 1879

50G. Non-liability of manager paying without notice of transfer by beneficiary.

- When the interests of any beneficiary becomes vested in another person, and the manager, not having notice of the vesting, pays or delivers trust property to the person who would have been entitled thereto in the absence of such vesting, the manager is not liable for the property so paid or delivered.