Section 7(1) in The Rajasthan Court of Wards Act, 1951
(1)The Court of Wards may exercise all or any powers conferred on it by this Act, through the [x x x] [Omitted by Rajasthan Act 3 of 1962] Collectors of the districts in which any part of the estate of its wards may be situated, or through any other person whom it may appoint for such purpose.
