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State of Punjab - Section

Section 49 in The Pepsu Court of Wards Act, 2008

49. Delivery of documents and accounts on release of property.

- Whenever the Court of Wards releases the property of any person from its superintendence, it shall deliver to such person, or if it has appointed a guardian under sub-section (1) of section 47, to such guardian all documents of title and all papers and accounts other than Government records relating to such property.