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State of Tamilnadu - Section

Section 20 in Tamil Nadu Court of Wards Act, 1902

20. Collector to take charge of ward's property.

- When the Court has assumed the superintendence of the property of a ward, the District Collector specified in the notification under section 19 or if so directed by the Court, the Collector of the District in which any part of the property is situated shall take possession and custody of such property on behalf of the Court.