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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in The Pepsu Court of Wards Act, 2008

(1)Any landholder may apply to the Government to make an order directing that his property be placed under the superintendence of the Court of Wards, and, upon receiving any such application, the Government may, if it considers it expedient in the public interest so to do, make an order accordingly.