Section 27 in The Central Provinces Court of Wards Act, 1899
27. Manager or Court of Wards to be next friend or guardian in suit by or against Government wards.
- In every suit brought by or against a Government ward, the manager of the Wards's property or, if there is no manager, the Court of Wards having the superintendence of the ward's property shall be named as the next friend or guardian for the suit, as the case may be.
