Section 21 in The Court of Wards Act, 1977 (1920 A.D.)
21. Court of Wards assuming superintendence of the property to take possession thereof, Procedure as to property situate in other districts.
- As soon as conveniently may be, after the assumption by the Court of Wards, of the superintendence of the property of any person, the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Wazir-i-Wazarat'.] of every district within which any part of such property may be situated or some person authorised, in writing, by him in this behalf, shall [x x x] [Words 'subject to the orders of the Governor' deleted by Act III of Svt. 2008.] take possession of all such property and all accounts and papers relating thereto and shall do all other acts and things which may be necessary to secure and protect the same and place it under proper custody and control.
