Section 12(1) in The Court of Wards Act, 1977 (1920 A.D.)
(1)For the purposes of every enquiry to be made, or direction to be given in pursuance of any of the provisions of this Act, the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] may exercise all or any of the powers of a Civil Court under the State Code of Civil Procedure.
