10. Assumption of superintendence by Court of Wards were property-holder holds land in more than one jurisdiction.
- Where a disqualified property-holder or a property-holder who has been made a Government ward in pursuance of an order under sub-section (1) of section 7, holds property within the territorial jurisdiction of two or more Courts of Wards such one only of the Courts of Wards as the [State Government] [These words were substituted for the words 'Commissioner, where such Court of Wards exercise jurisdiction within his division, and the State Government in any other case' by Gujarat 15 of 1964, Section 4, Schedule] may determine in this behalf shall assume the superintendence of the property, or of the person and property, of the property-holder.
