Section 8(1)(c) in The Rajasthan Court of Wards Act, 1951

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State of Rajasthan - Subsection

Section 8(1)(c) in The Rajasthan Court of Wards Act, 1951

(c)persons declared by the Government to be incapable of managing or unfit to manage their own estate. -

(i)owing to any physical or mental defect or infirmity unfitting them for the management of their own estate;

(ii)owing to their having been convicted of a non-bailable offence or being unfitted by vicious habits or bad character for the management of their own estate;

(iii)owing to their having entered upon a course of extravagance;

(iv)owing to their failure without sufficient reason to dis charge the debts and liabilities due by them;

(v)owing to such mismanagement as has caused general discontent among the tenants:

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State of Rajasthan - Subsection

Section 8(1)(c) in The Rajasthan Court of Wards Act, 1951