Section 45(2) in Tamil Nadu Court of Wards Act, 1902
(2)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may also notwithstanding anything, contained in the [Code of Civil Procedure] [See now Central Act V of 1908.] prescribe rules for the transmission of the decree from the Civil Court to the Collector, and for regulating the procedure of the Collector in executing the same, and for re-transmitting the decree from the Collector to the Civil Court.
