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 Madhya Pradesh - Section Section 17 in The Central Provinces Court of Wards Act, 1899 17. Appointment, etc., of managers by Court of Wards. - The Court of Wards may appoint a manger of the property of any Government Ward under its superintendence.
