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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(1) in Gujarat Court of Wards Act, 1963

(1)Where superintendence has been assumed in pursuance of an order under sub-section (1) of section 7, the Court of Wards shall withdraw such superintendence as soon as, in the opinion of the State Government, the property is free from embarrassment.