Section 49 in The Rajasthan Court of Wards Act, 1951
49. Disposal of estate after death of ward when succession doubtful.
- When on the death of a ward the succession to his estate or any part thereof is disputed, the Court of Wards may either direct that such estate or part be made over to any person claiming the same, or may retain its superintendence until a claimant has established his title to the same in a competent Court, and in such latter case may institute a suit for interpleader against the several claimants.
