6A. [ [Sections 6-A to 6-D ins. by Act 4 of 1940.]
Finality of order of State Government, in case of certain disputes- If the right of the Court of Wards to assume or retain charge of the property of any proprietor mentioned in clause (a), (b), (c), (f) or (g) of sub-section (1) of section 6 is disputed by such proprietor, or, if he be a minor or of unsound mind, by some person on his behalf, the case shall be reported to the [State] Government whose orders thereon shall be final and shall not be questioned in any Civil Court.
