Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 50S in The Court of Wards Act, 1879 50S. Power of beneficiary to appeal to Collector. - Any beneficiary aggrieved by any act, omission or order of the manager which he considers prejudicial to his interest or to the preservation of the trust property, may appeal to the Collector.
