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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Vindhya Province - Subsection

Section 16(3)(a) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(a)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;