Section 34(2) in The Central Provinces Court of Wards Act, 1899
(2)Where any question arises as to whether the superintendence of the Court of Wards should be withdrawn from any person or property, or both, under clause (a), or from any property under clause (c), of sub-section (1), the decision of the State Government thereon shall be final, and no suit shall be brought in any Civil Court in respect of such decision.
