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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(1) in The Hyderabad Court of Wards Act, 1350 F

(1)If, in the opinion of the Court, any dispute between to or more wards is a fit subject for reference to arbitration, it shall appoint a next friend for each ward and shall direct him to submit the dispute to the arbitration of such referees or arbitrators as may be nominated by the Court.