Section 3 in The Guardians and Wards Act, 1977 (1920 A.D.)
3. Saving of jurisdiction of Courts of Wards.
- This Act shall be read subject to every enactment heretofore or hereafter passed relating to any Court of Wards by His Highness [or the Government] [In section 3 words in brackets added by Act X of Svt. 1996.] and nothing in this Act shall be construed to affect, or in any way derogate from, the jurisdiction or authority of any Court of Wards.
