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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(d) in The Court of Wards Act, 1879

(d)proprietors who apply to the Court to have all their immovable property and such part of their movable property as they may specify placed under the management of the Court, if the Court, on being satisfied that it is expedient in the public interest that such property should be managed under the direction and control of the Court, directs that such property be so managed;