Section 2(d) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(d)"Court of Wards" means the Court of Wards constituted under section 5 of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVI of 1951), [or under the corresponding provision of any corresponding law in force in the Abu, Ajmer or Sunel area;] [Substituted by the Rajasthan Act 1 of 1958.]
