Section 34(1)(i) in The Central Provinces Court of Wards Act, 1899

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State of Madhya Pradesh - Subsection

Section 34(1)(i) in The Central Provinces Court of Wards Act, 1899

(i)whenever a Government ward lies or ceases to be disqualified and his property is still encumbered with debts and liabilities, the Court of Wards may, with the previous sanction of the State Government, either release such property or retain it under its superintendence until such debts and liabilities have been discharged; and

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State of Madhya Pradesh - Subsection

Section 34(1)(i) in The Central Provinces Court of Wards Act, 1899