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Union of India - Section

Section 25 in The Official Trustees Act, 1913

25. Power of High Court to make orders in respect of property vested in Official Trustee

.The High Court may make such orders as it thinks fit respecting any trust property vested in the Official Trustee, or the [income] [Substituted by Act 48 of 1964, Section 13, for "interest" (w.e.f. 25.12.1964).] or produce thereof.