Section 37(3) in Tamil Nadu Court of Wards Act, 1902
(3)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], may at any stage of the proceedings under sections 37, 38 and 40, invest any person either by name or in virtue of his office with the powers of a Collector for any or all of the purposes of these sections.Explanation. - A claim shall be deemed to be pecuniary for the purpose of this section and sections 38 and 41 notwithstanding that a suit for its enforcement or a reference of such claim to arbitration is pending or that a decree or award, has been passed establishing the same.
