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] [Entire Act] Bombay Presidency - Section Section 20 in The Bombay Court of Wards Act, 1905 20. Appointment of manager by Court of Wards. - The Court of Wads may appoint a manager of the property of any Government ward under its superintendence.
