Section 9 in The Central Provinces Court of Wards Act, 1899
9. Superintendence by Court of Wards where disqualified land-holder owns land in more than one division.
- Where a land-holder owns land within two or more [districts, such one only of the Court of Wards as the Commissioner, where such Court of Wards exercise jurisdiction within his division, and the State Government in any other case may determine] [Substituted by Bombay VIII of 1958.] in this behalf shall assume the superintendence of the property, or of the person and property, of the landholder.
