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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(4) in The Hyderabad Court of Wards Act, 1350 F

(4)With effect from the said date all movable, and immovable property of the owner whether the Court has or has no knowledge thereof, shall be deemed to be under the superintendence of the Court.