This Act may be called the Court of Wards Act, 1879 :[It extends to the States] [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] [of West Bengal, Bihar and Assam and that part of the State] [Word substituted by the Adaptation of Laws Order, 1950.] [of Orissa which on the 30th day of July, 1879, was subject to the Lieutenant-Governor of Bengal,] [Word substituted by the Adaptation of Laws Order, 1950.][Commencement.] - Repealed by Act, 5 of 1897.
