Section 38(2) in The Rajasthan Court of Wards Act, 1951
(2)A certificate granted to the purchaser by the Court of Wards to the effect. -(a)that the consent of the landholder to the sale has been obtained, or(b)that the sale has been made in circumstances which under the proviso to sub-section (1) of this section render such consent unnecessary;shall be conclusive proof as defined by section 4 of the Indian Evidence Act, 1872 of the truth of those facts.
