43. Deputy Commissioner when to discharge the duties of guardian or manager.
- If no such guardian or manager is appointed by the Court of Wards, the Deputy Commissioner of the district specified in the order of assumption in the notification under section 9 or any other Deputy Commissioner whom the Court of Wards may appoint in that behalf, shall be competent to do any thing that might be lawfully done by a guardian of the person or a manager of the property appointed under this chapter.
