Section 32 in The Central Provinces Court of Wards Act, 1899
32. Consent of State Government necessary to adoptions or wills made by Government wards.
- No adoption by a Government ward, and no written or verbal permission to adopt given by a Government ward, or will made by a Government ward, shall be valid without the consent of the State Government obtained, either previously or subsequently to the adoption or to the giving of the permission, or the making of the will, on application made to it through the Court of Wards.
