32. Manager or Court of Wards to be next friend or guardian in suit by or against Government Wards.
- Subject to the provisions of the second paragraph of section 440 of the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).], in every suit brought by or against a Government ward, the manager of the Government ward's property, or, where there is no manager, the Court of Wards having the superintendence of the Government ward's property, shall be named as the next friend or a guardian for the suit, as the case may be.
