38. Consent of Provincial Government necessary to wills made by Government wards.
- No will made by a Government ward shall be valid without the consent of the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] obtained, either previously or subsequently to the making of the will, on application made to [it] [The word 'It' was substituted for the word 'him' by the Adaptation of Indian Laws Order in Council.] through the Court of Wards:Provided that consent shall not be withheld unless it appears to the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] that the will is contrary to the personal or special law applicable to the ward, or that it is likely to cause considerable pecuniary embarrassment to the property, or to lower considerably the influence or respectability of the family in public estimation.
