Section 10(1)(a) in Tamil Nadu Court of Wards Act, 1902

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State of Tamilnadu - Subsection

Section 10(1)(a) in Tamil Nadu Court of Wards Act, 1902

(a)he may take such steps and make such order as he thinks proper for the temporary custody and protection of the property which he has reason to believe to belong to the heir; and

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State of Tamilnadu - Subsection

Section 10(1)(a) in Tamil Nadu Court of Wards Act, 1902