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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in The Pepsu Court of Wards Act, 2008

(2)The Court of Wards may, for the purpose of raising a loan for the benefit of a ward or his property, hypothecate, with the consent of the Government, any jagir, muafi, pension or assignment of land revenue held by the ward.