Section 20(3) in The Court of Wards Act, 1977 (1920 A.D.)
(3)Suits brought by or against any Court of Wards may be instituted and conducted or defended on behalf of the Court of Wards by the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Wazarat'.] of the district, specified in the order of assumption in the notification under section 9, or by the manager or other person authorised, by general or special order or rule made under this Act in that behalf, by the Court of Wards.
