Section 38 in The Central Provinces Court of Wards Act, 1899
38. Control of [Commissioner and] [Added by Bombay VIII of 1958.] State Government.
- All orders or proceedings under this Act shall be subject to the supervision and control of the [Commissioner and] [Added by Bombay VIII of 1958.] State Government; and the [Commissioner and] [Added by Bombay VIII of 1958.] State Government may, if [be or] [Added by Bombay VIII of 1958.] it thinks fit, revise, modify or reverse any such order or proceeding, whether appeal is presented against any such order or proceeding or not.
