Section 20(1) in The Court of Wards Act, 1977 (1920 A.D.)
(1)No suit (a) by or on behalf of a ward, or (b) affecting and property1 under the superintendence of the Court of Wards, shall be brought without the authority of the Court of Wards or of such officer as it may appoint in that behalf, and in every such suit brought in with such authority the Court of Wards shall be named as plaintiff.
