Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Odisha - Subsection Section 10(d) in The Orissa Court of Wards Act, 1947 (d)proprietors declared by the State Government to be in capable of managing their property owning to any physical or mental defect or infirmity rendering them unfit to manage their property ;
