- The Court of Wards shall be subject to the control of 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.] and 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, if it thinks fit revise, modify or reverse any order passed or proceedings taken under this Act, whether a petition is presented against such order or proceeding or not.
