Section 11(4) in The Court of Wards Act, 1977 (1920 A.D.)
(4)If the land-holder is alleged to be or is of unsound mind, the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or with is permission the Wazir-i-Wazarat'.] shall make application to a competent Court in view to an enquiry being made by such Court for the purpose of ascertaining whether such person is or is not of unsound mind and incapable of managing his affairs.
