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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Bihar - Subsection

Section 6C(1) in The Court of Wards Act, 1879

(1)The application referred to in clause (e) of sub-section (1) of Section 6 shall be made if the property is already hold in trust, then by the person acting in the administration of the trust, or, where there are more persons than one so acting, then by those persons or a majority of them.