Section 4(2) in The Bombay Court of Wards Act, 1905
(2)No sanction given under sub-sectional) shall be called in question in any Court, except in the case of a land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913.] disqualified under Section 5, sub-section (1), clause (a) where proceedings are instituted within three months of the giving of the sanction.
