Section 12(2) in The Pepsu Court of Wards Act, 2008
(2)For the purpose of protecting the property, or any part thereof, of any land-holder, pending an inquiry under sub-section (1) of section 11, the Deputy Commissioner 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.
