Section 6(1)(f) in The Court of Wards Act, 1879

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State of Bihar - Subsection

Section 6(1)(f) in The Court of Wards Act, 1879

(f)proprietors declared by the [State] [Substituted by the Adaptation of Laws Order.] Government to be incapable of managing or unfitted to manage their own property owing to any physical or mental defect or infirmity unfitting them for the management of their own property; and

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State of Bihar - Subsection

Section 6(1)(f) in The Court of Wards Act, 1879