- The Court shall consider the Collector's report and except in the case of ' female proprietors, not being minors, whom it decides to leave in charge of their property, shall report the case' to the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] with its recommendation and pending the receipt of orders shall have power to take such steps as it may deem necessary for the protection of the person and property of the proprietors in question.
