Section 61 in The Rajasthan Court of Wards Act, 1951
61. Saving of direct liability of Court of Wards for legal expenses.
- When a suit is brought in the Civil Court against the Court of Wards acting on behalf of a ward in respect of any estate under the superintendence of the Court of Wards and the title of the ward to the said estate is lost by reason of a decree in the said suit all expenses incurred by the Court of Wards in the course of such litigation shall, so far as they are not payable by the opposite party, be recoverable in the first, instance from any other property belonging to the said ward and in default thereof from the estate on account of which the said litigation was undertaken.
