Section 13 in The Rajasthan Court of Wards Act, 1951
13. Report to the Government when Court of Wards right of superintendence is disputed.
- If the right of the Court of Wards to assume or retain the superintendence of the person or estate of any disqualified landholder is disputed by such landholder or, if he be a minor, or of unsound mind, by some person on his behalf, the case shall be reported to the Government, whose orders thereon shall be final and shall not be questioned in any Civil Court.
