Section 7(1)(e) in Telangana Court of Wards Act, 1350 F

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(e)who has been declared by the Government to be incapable of managing property on the following grounds:-

(i)any physical or mental defect or infirmity, or

(ii)conviction for a non-bailable offence, his conduct or vice, or

(iii)extravagance or failure, without reasonable cause, to repay and discharge the debts and liabilities:

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