Section 47(3) in The Pepsu Court of Wards Act, 2008
(3)In appointing a guardian under this section the Court of Wards shall be guided by the provisions of section 17 of the Patiala Guardians and Wards Act, 2002 (V of 2002) and in every such case the Deputy Commissioner of the district specified in the order of assumption in the notification under section 9 shall have the powers conferred upon a Deputy Commissioner under sub-section (2) of section 35.
