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State of Tamilnadu - Section

Section 25 in Tamil Nadu Court of Wards Act, 1902

25. Collector to act if there is no manager or guardian.

- If no manager of the property or guardian of the person of a ward, is appointed by the Court, or the office is temporarily vacant, the District Collector specified in the notification under section 19, or any other Collector whom the Court may appoint in this behalf, shall be competent, under the control of the Court, to do anything that might be done by such manager or guardian.