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State of Bihar - Section

Section 39 in The Court of Wards Act, 1879

39. Powers of manager.

- Every manager appointed by the Court shall have power to manage all property which may be committed to his charge, to collect the rents of the land entrusted to him as well as all other moneys due to the ward, and to grant receipts therefor;and may, under the orders of the Court, grant or renew such leases and farms as may be necessary for the good management of the property.