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State of Bihar - Section

Section 50L in The Court of Wards Act, 1879

50L. Power of manager to grant receipt.

- The manager may give a receipt in writing for any money securities or movable property payable, transferable, or deliverable to the trustee in respect of the trust property of which he has been appointed manager and, in the absence of fraud, such receipt shall discharge the person paying, transferring or delivering the same therefrom, and from seeing to the application thereof, or being accountable for any loss or misapplication thereof.