Section 47(3) in The Court of Wards Act, 1977 (1920 A.D.)
(3)In appointing a guardian under this section of Court of Wards shall be guided by the provisions of section 17 of the State Guardians and Wards Act, and in every such case the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Wazarat'.] of the district, specified in the order of assumption in the notification under section 9, shall have the powers conferred upon a [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for Governor or the Wazir-i-Wazarat'.] under section 35 (2).
