Section 48 in The Court of Wards Act, 1977 (1920 A.D.)
48. Disposal of property after the death of a person of whose property Court of Wards has assumed superintendence.
- Whenever, in the event of the death of any person of whose property the Court of Wards has assumed superintendence, the succession to his property, or any part thereof, is unclaimed or disputed, the Court of Wards may either direct that the property, or part thereof, be made over to any person entitled to or claiming the same, or may institute a shit of interpleader against the several claimants, or any retain the superintendence thereof until a claimant has, in due course of law, established his title thereto in a competent Court.
