Section 16(1)(a) in The Rajasthan Court of Wards Act, 1951

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State of Rajasthan - Subsection

Section 16(1)(a) in The Rajasthan Court of Wards Act, 1951

(a)from the date of assumption of superintendence, in the case of landholders disqualified under clause (a) or clause (b) of sub-section (1) of section 8: and

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State of Rajasthan - Subsection

Section 16(1)(a) in The Rajasthan Court of Wards Act, 1951