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State of Bihar - Section

Section 7B in The Court of Wards Act, 1879

7B. Trustees not competent to transfer or charge trust property under superintendence of the Court.

- When the Court takes charge of the trust property of any trustee, such trustee shall not be entitled to manage the trust property and shall not be competent to transfer, or create any charge on, or interest in, any part of the trust property, or to enter into any contract which may involve the trust property in any pecuniary liability.