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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(2) in Tamil Nadu Court of Wards Act, 1902

(2)The notice shall also be published at such places and in such other manner as the Court may, by general or special order, direct and shall be sent by registered post to every person who is known to the Collector as having, a pecuniary claim against the ward or his property and of whose address the Collector is credibly informed.