Section 43(4) in The Guardians and Wards Act, 1977 (1920 A.D.)
(4)In case of disobedience to an order made under sub-section (1) or sub-section (2), the order may be forced in the same manner as an injunction granted under Order XXXIX, rules 1 and 2 of the First Schedule to the Code of Civil Procedure, in a case under sub-section (1), as if the ward were the plaintiff and the guardian were the defendant or, in a case under sub-section (2), as if the guardian who made the application were the plaintiff and the other guardian were the defendant.
