(1)Where any question arises as between two or more Government wards of such a nature that an adjudication upon it by a Civil Court is expedient, it shall be lawful for the Court of Wards, acting through the Collector of the district in which a case might have been stated for the opinion of the Civil Court with regard to such matter under rule 1 of Order XXXV1 of the Code of Civil Procedure, 1908 (V of 1908), to file in the Civil Court having jurisdiction a statement containing the point or points for determination.
