Section 11(2) in The Court of Wards Act, 1977 (1920 A.D.)
(2)If the land-holder be a minor, the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor'.] may direct that the person, if any, then having the custody of the minor, shall produce him, or cause him to be produced, at such place and time as the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor'.] appoints and may make such order for the future custody of the minor, pending the orders of the Court of Wards, as he thinks proper.
