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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Bihar - Subsection

Section 9A(b) in The Court of Wards Act, 1879

(b)of any property of which charge has been taken under clause (f) or (g) of sub-section (1) of Section 6, if the [State] [Substituted by the Adaptation of Laws Order.] Government is satisfied that the circumstances owing to which the declaration in respect of such property was made no longer exist;