Section 10(3) in The Bombay Court of Wards Act, 1905
(3)No appeal shall lie from any order of authorization under sub-section (1), except in the case of a land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] disqualified under section 5, sub-section (1), clause (a).
