Section 10E(2)(b) in The Court of Wards Act, 1879

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State of Bihar - Subsection

Section 10E(2)(b) in The Court of Wards Act, 1879

(b)the owner of the said property [or the trustee of such trust property] [Inserted by Section 12(b) Bihar Act 4 of 1940.] 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; and

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State of Bihar - Subsection

Section 10E(2)(b) in The Court of Wards Act, 1879