12. Assumption of superintendence by Court of Wards where land-holder or pension-holder hold land in more than one jurisdiction.
- Where a disqualified land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] or a land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] who has been made a Government ward in pursuance of an order under section 9, sub-section (1), holds land [or receives a pension] [These words were inserted by Section 4(3) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] within the territorial jurisdiction, of two or more Courts of Wards such one only of the Courts of Wards [as the Commissioner, where such Courts of Wards exercise jurisdiction within his division, and the State Government in any other case] [These words were substituted for the words 'as the State Government' by Bombay 8 of 1958, Section 3, Schedule.] may determine in this behalf shall assume the superintendence of the property, or of the person and property, of the land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).],
