Section 3(c) in The Bombay Court of Wards Act, 1905
(c)appoint any other officer or officers to be a Court of Wards for any part of the [area to which this Act extends] [These words were substituted for the words 'Bombay Presidency' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] and direct that such part shall thereupon be excluded from the jurisdiction of the Court of Wards of any division in which it lies wholly or partly.
