Section 9 — Superintendence by Court of Wards where disqualified landholder owns land in more than one division

The Central Provinces Court of Wards Act, 1899
Where a land-holder owns land within two or more divisions, such one only of the Courts of Wards as the Local Government may determine in this behalf shall assume the superintendence of the property, or of the person and property, of the land-holder.
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