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

State of Bihar - Subsection

Section 14(a) in The Court of Wards Act, 1879

(a)may, through its manager, do all such things requisite for the proper care and management of any property [other than trust property of which it may take or retain charge under this Act, or which may be placed under its charge by order of a competent Civil Court, as the proprietor of any such property, [if competent to contract] [Inserted by Act 4 of 1940.], might do for its care and management, and