39. Procedure when succession to Government ward's property is disputed.
- Where on the death of any Government ward, the succession to his property or any part thereof is disputed the Court of Wards may, with the sanction of the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.], either retain the superintendence of the property until one of the claimants has established his claim to the same in a competent Civil Court, or institute a suit of interpleader against all the claimants.
