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State of Manipur - Section

Section 25 in The Court of Wards Act, 1879

25. Section 24 not to apply unless notice given.

- The exemption from sale for arrears of revenue given by Section 24 shall only apply to cases in which a written notice of fact that the estate is the sole property of one or more minors and entitled to such exemption, has been served on the Collector before the sale.