- The Court may, with the previous sanction of 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.], make rules consistent with this Act-(a)regulating the management of property under the superintendence of the Court; and(b)generally for (he guidance of all persons in all proceedings under this Act and for carrying out the provisions of this Act.
