61. Adoption by ward invalid without consent of State Government. -
No adoption by any ward, and no written or verbal permission to adopt given by any ward, shall be valid without the consent of the [State Government] [Words substituted by the Government of Indian (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws order, 1950, respectively.], obtained either previously or subsequently to such adoption, or to the giving of such permission, on application made to [it] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] through the Court.
