Section 11(1) in The Pepsu Court of Wards Act, 2008
(1)For the purpose of satisfying himself as whether, in respect of any land-holder, -(a)the Government should be moved to make an order under sub- section (2) of section 5, or(b)the Court of Wards should be moved to make an order under section 6.or for the purpose of making any report which may be called for in connection with any application of a land-holder under sub-section (1) of section 5, the Deputy Commissioner may make such inquiry into the circumstances of such landholder as he may deem necessary, and, pending the taking of any such action, may issue such orders for the temporary custody and protection of the person or property, or both, of such landholder, as he thinks fit.
