Section 18(2) in The Central Provinces Court of Wards Act, 1899
(2)[Subject to any general or special orders of the Commissioner, the Court of Wards may exercise all or any of the powers under this Act through a Sub-Divisional Officer whom it may appoint in this behalf and subject to like orders, any such Sub-Divisional Officer may exercise all or any of the powers delegated to him under this Act through any Revenue Officer not below the rank of a Tahsildar.] [Substituted by Bombay VIII of 1958.]
