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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1) in The Hyderabad Court of Wards Act, 1350 F

(1)If there are more owners than one of any property under the superintendence of the Court, and if any one of such owners had ceased to be a ward and the Court considers this cause expedient in the interests of the owner who remains a ward, it may retain the whole property under its superintendence.