- If it shall appear to the Judge of the Court by which the matter is heard that danger is to be apprehended of the misappropriation or waste of the property before the summary suit can be determined, such Judge may appoint curators for the care of the property, and may exercise all or any of the powers mentioned in [sections 195, 196 and sections 198 to 204 of the Indian Succession Act, 1925] [Words and figures substituted for the words, figures and brackets 'sections 5 to 13 (both inclusive) of Act XIX of 1841' by Bengal Act 1 of 1939.].
