Section 19(1) in Tamil Nadu Court of Wards Act, 1902
(1)Whenever under section 15 or 18, the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] orders the Court to take under its superintendence the person or property of a proprietor or both, such order of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' In the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] together with any declaration made under the aforesaid sections, shall be notified in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and also in the Gazette of the district in which such property or any portion thereof is situate. The notification shall specify the District Collector who shall discharge the duties imposed upon a Collector by this Act in respect of such person or property or both, as the case maybe.
