Section 33 in The Court of Wards Act, 1977 (1920 A.D.)
33. Appeal and revision.
- No appeal shall lie from any decision given or order made by a [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] under this Chapter, but nothing in this section shall be deemed in any way to limit or interfere with the power of the Court of Wards to revise any such decision or order.
