Section 30 in The Central Provinces Court of Wards Act, 1899
30. Authority of Court of Wards required in case of suits brought on behalf of Government wards.
- No suit shall be brought, and no appeal in any suit shall be preferred, on behalf of any Government ward unless it is authorised by an order in writing of the Courts of Wards :Provided as follows(1)a manager may authorise a plaint to be filed in order to prevent a suit from being barred by the law of limitation, but the suit shall not afterwards be proceeded with except under the sanction of the Court of Wards;(2)a suit for arrears of rent may be brought on behalf of a Government ward, if authorised by an order of the manager of the property on which the rent is due.
