Section 16 in The Guardians and Wards Act, 1977 (1920 A.D.)
16. Appointment or declaration of a guardian for property beyond Jurisdiction of the Court.
- If the Court appoints or declares a guardian for any property situate beyond the local limits of its jurisdiction, the Court having jurisdiction in the place where the property is situate shall, on production of a certified copy of the order appointing or declaring the guardian, accept him as duly appointed or declared and give effect to the order.
