Section 40(2)(i) in The Bombay Court of Wards Act, 1905

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(2)(i) in The Bombay Court of Wards Act, 1905

(i)where a Government ward dies or ceases to be disqualified and his property is still encumbered with debts and liabilities, the Court of Wards may, with the sanction of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] retain the said property under its superintendence until such debts and liabilities have been discharged; and

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Bombay Presidency - Subsection

Section 40(2)(i) in The Bombay Court of Wards Act, 1905