Section 43 in The Court of Wards Act, 1977 (1920 A.D.)
43. Deputy Commissioner when to discharge the duties a guardian or manager.
- If no such guardian or manager is appointed by the Court of Wards the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Wazarat'.] of the district, specified in the notification under section 9 or any other [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] whom the Court of Wards may appoint in that behalf, shall be competent to do anything that might be lawfully done by a guardian of the person or a manager of the property appointed under this Chapter.
