129. Information to Senior Government Advocate when taking charge of Ward's estate.
- Whenever the Court of Wards takes charge of an estate, it shall, if any litigation connected with the estate is pending in the High Court, submit to the Senior Government Advocate the name of the ward, together with an affidavit in proper form, to enable him to have substitution on addition of parties duly made in the record of the proceedings of the High Court in connection with litigation.
