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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Bombay Presidency - Subsection

Section 27(a) in The Bombay Court of Wards Act, 1905

(a)the previous sanction of the [Commissioner] shall be required to any sale, exchange or mortgage of, or charge on, immovable property and to any lease of such property for a term exceeding ten years, and