Section 14(1)(a) in The Rajasthan Court of Wards Act, 1951

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(a) in The Rajasthan Court of Wards Act, 1951

(a)he may, subject to the direction and control of the Court of Wards, take possession of the estate of the successor and appoint a manager thereof, who shall exercise all the powers conferred by this Act on a manager appointed by the Court of Wards or may take such steps and make such orders for the temporary custody and protection of the estate of the successor as he thinks proper: and

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State of Rajasthan - Subsection

Section 14(1)(a) in The Rajasthan Court of Wards Act, 1951