Section 8 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
8. [Section 8].
- When an application is made by the manager of any property under the superintendence of the Court of Wards the Special Judge shall, for the purposes of the proviso to section 8 (2) send a copy of the application to the landlord by registered post and the expenses of so doing shall be paid by the applicant.
