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

(ii)in the case of land-holders [or pension-holders] [These words were inserted by Section 4(2) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).], [who are co-sharers in a family which is undivided according to Hindu law] [These words were substituted for the words, figures and brackets 'referred to in section 8, sub-section (2)' by Section 2 and Schedule I, Part II, of the Bombay Repealing and Amending Act, 1910 (Bombay 1 of 1910).] where one or more of the proprietors of a property remain disqualified although another or others have ceased to be disqualified, 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 whole of the property under its superintendence, paying any proprietor who has ceased to be disqualified [from surplus income such portion as shall be proportionate to his interest in the estate] [These words were substituted for the words 'the surplus income according from his share of the estate', of the Bombay Repealing and Amending Act, 1910 (Bombay 1 of 1910).]:

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Bombay Presidency - Subsection

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