Section 30 in The Court of Wards Act, 1977 (1920 A.D.)
30. Exclusion of documents not produced.
- If any document in the possession or under the control of the claimant is not produced by him as required by section 27, such document shall not be admissible in evidence in any suit or proceeding thereafter brought against a ward or as affecting any property under the superintendence of the Court of Wards by the claimant or by any person claiming under him;
