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State of Bihar - Section

Section 6D in The Court of Wards Act, 1879

6D. Certain applications to be rejected only under direction of State Government.

- Notwithstanding anything to the contrary contained in this Act, no application made under any of the provisions of this Act, for having any property placed under the management of the Court shall be rejected under the direction of the [State] [Substituted by the Adaptation of Laws Order.] Government.]