2. Court of Wards and Revenue authorities have like power in certain cases.
- If any of the said ghatwali lands by at any time under the superintendence of the Court of Wards, or otherwise subject to the direct control of the officers of [the Government] [Word 'Crown' first Substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and then the word 'Government' subsequently Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], it shall be lawful for the Court of Wards or the Commissioner to grant leases for any such purpose as aforesaid; and every lease so granted shall be valid and binding on all future possessors of the said lands, anything in the existing law to the contrary notwithstanding.
