Section 43(4) in The Guardians And Wards Act, 1890
(4)In case of disobedience to an order made under sub-section (1) or sub-section (2), the order may be enforced in the same manner as an injunction granted under section 492 or section 493 of the [Code of Civil Procedure, 1882 (14 of 1882)] [Now see Order 32, Rule 1 and 2, Civil Procedure Code, 1908(5 of 1908).] in a case under sub-section (1), as if the ward were the plaintiff and the guardian were the defendant, or, in a case under sub-section (2), as if the guardian who made the application were the plaintiff and the other guardian were the defendant.
