48. Disposal of property after the death of a person of whose property the Court of Wards has assumed superintendence.
- Whenever, in the event of the death of any person of whose property the Court of Wards has assumed superintendence, the succession to his property, or any part thereof, is unclaimed or disputed, the Court of Wards may either direct that the property, or part thereof, be made over to any person entitled to or claiming the same, or may institute a suit of inter-pleader against the several claimants, or may retain the superintendence thereof until a claimant has, in due course of law, established his title thereto in a competent court.
