Section 12 in The Court of Wards Act, 1977 (1920 A.D.)
12. Procedure in inquiry.
(1)For the purposes of every enquiry to be made, or direction to be given in pursuance of any of the provisions of this Act, the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] may exercise all or any of the powers of a Civil Court under the State Code of Civil Procedure.(2)For the purpose of protecting the property, or any part thereof, of any land-holder, pending an enquiry under sub-section (1) of section 11 [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or with is permission the Wazir-i-Wazarat'.] may, subject to the direction and control of the Court of Wards, take possession thereof and appoint a manager and such care takers in respect thereto as he may deem fit.
