Section 41 in The Central Provinces Court of Wards Act, 1899
41. [ Application of the Act to estates of Rulers of Indian States. [Section 41 was inserted by Adaptation Order, 1950.]
- The powers and functions conferred on the State Government by or under this Act shall, in relation to the estates of Rulers of Indian States, be the powers and functions of the Central Government.]The Schedule[Repealed by the Repealing Act, 1938 (I of 1938), Section 2 and Schedule.]
