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State of Assam - Section

Section 92 in Goalpara Tenancy Act, 1929

92. Power to restore management.

- When an estate or permanent tenure, or any portion of it, has been placed under the management of the Court of Wards, or a manager has been appointed for the same under Section 88 the District Judge may at any time direct that the management of it be restored to the co-owners, if he is satisfied that the management will be conducted by them without inconvenience to the public or to the tenant of such estate or tenure.