Section 191 in Civil Court Rules of the High Court of Judicature at Patna
191.
Officers presiding in the Civil Courts should send under cover to the Collector, or Deputy Commissioner, as the case may be, for transmission to the Court of Wards, all applications addressed to such Court, under section 10, Bengal Act IX of 1879, asking it to take charge of the properties of minors.The Bihar Tenancy Act (Act VIII of 1885)
