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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1) in Tamil Nadu Court of Wards Act, 1902

(1)Before reporting to the Court under section 12 that a proprietor ought to be declared to be disqualified under clause (b) or (d) of section 9 the District Collector shall give notice to such proprietor and afford him a reasonable opportunity to be heard and to adduce evidence.