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State of Gujarat - Section

Section 24 in Gujarat Court of Wards Act, 1963

24. Duties of Court of Wards or manager.

- The Court of Wards, or the manager (if any) appointed by it under this Act, shall manage the property of every Government ward under its superintendence or under his management diligently and faithfully for the benefit of the Government war, and shall in every respect act to the best of its or his judgement for the Government ward's interest as if the property were its or his own.