Section 56 in The Rajasthan Court of Wards Act, 1951
56. Suit in Civil Court to be in the name of Collector or of such other person, as the Court of Wards may appoint.
- No ward shall sue or be sued, nor shall any proceedings be taken in the Civil Court otherwise than by and in the name of the Collector incharge of his estate or such other person, as the Court of Wards may appoint in this behalf.
