Section 59 in The Rajasthan Court of Wards Act, 1951
59. Procedure for arbitration in cases between wards.
(1)When it appears to the Court of Wards, that any question or dispute arising between two or more wards is a fit subject for reference to arbitration, it may appoint a representative on behalf of each such ward and require the said representative to submit the question or dispute to the arbitration, of such person or per sons, as it may approve.(2)A reference to arbitration made in accordance with sub- section (1), shall take effect in the same manner, and have the same consequences, as a reference made by persons who are not wards of Court.
