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State of Madhya Pradesh - Section

Section 28 in The Central Provinces Court of Wards Act, 1899

28. Payment of costs.

- If, in any suit brought by or against a Government ward, any Civil Court decrees any costs against the Government ward's next friend or guardian for the suit, the Court of Wards shall cause the cost to be paid out of any property of the Government ward which may, for the time being, be in its hands.