Section 9 in The Central Provinces Court of Wards Act, 1899
9. Superintendence by Court of Wards where disqualified land-holder owns land in more than one division.
- Where a land-holder owns land within two or more divisions such one only of the Courts of Wards as the State Government may determine in this behalf shall assume the superintendence of the property, or of the person and property, of the land-holder.
