Section 16(2)(b) in Gujarat Court of Wards Act, 1963

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State of Gujarat - Subsection

Section 16(2)(b) in Gujarat Court of Wards Act, 1963

(b)the owner of the property under superintendence shall be restored to the possession thereof, subject to any contracts entered into by the Court of Wards for the preservation or benefit of such property; and

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State of Gujarat - Subsection

Section 16(2)(b) in Gujarat Court of Wards Act, 1963