Section 45(1) in Tamil Nadu Court of Wards Act, 1902
(1)In the case of any specified ward of the Court, 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 [x x x] [The word 'with the previous sanction of the Governor-General-in-Council' were omitted by the Devolution Act. 1920 (Central Act XXXIII of 1920.] declare by notification in the Official Gazette that execution of decrees passed by Civil Courts, which are capable of execution by sale of any immovable property of such ward, or which in pursuance of a contract specifically affecting any such immovable property order the sale of the same, whether such decrees be passed prior to such notification or subsequent thereto, shall be transferred to the Collector of the district in which such property or any portion thereof is situate and rescind such notification:Provided that when a portion only of a decree passed by a Civil Court is of the description aforesaid, such portion alone shall be transmitted to the Collector for execution.
