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[Cites 0, Cited by 0] [Section 13B] [Entire Act]

State of Bihar - Subsection

Section 13B(a) in The Court of Wards Act, 1879

(a)if there is no dispute as to the succession to the office of the deceased trustee, retain charge of the trust property until the successor of the sole trustee or a majority of the joint trustees request the Court to release the trust property from its charge;