Section 12(2) in The Court of Wards Act, 1977 (1920 A.D.)
(2)For the purpose of protecting the property, or any part thereof, of any land-holder, pending an enquiry under sub-section (1) of section 11 [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or with is permission the Wazir-i-Wazarat'.] may, subject to the direction and control of the Court of Wards, take possession thereof and appoint a manager and such care takers in respect thereto as he may deem fit.
