6A. [ Finality of order of State Government, in case of certain disputes. [Sections 6-A to 6-D inserted by Section 6 of Bihar Act 4 of 1940.]
- If the right of the Court of Wards to assume or retain charge of the property of any proprietor mentioned in clauses (a), (b), (c), (f) or (g) of subsection (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.
