Section 18(2)(b) in The Bombay Court of Wards Act, 1905

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Bombay Presidency - Subsection

Section 18(2)(b) in The Bombay Court of Wards Act, 1905

(b)the owner of the property under superintendence shall be restored to the possession thereof, subject of any contracts entered into by the Court of Wards for the preservation or benefit of such property; and

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Bombay Presidency - Subsection

Section 18(2)(b) in The Bombay Court of Wards Act, 1905