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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2)(b) in The Central Provinces Court of Wards Act, 1899

(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;