The Central Provinces Court of Wards Act, 1899

41 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Commissioner to be Court of Wards.
Section 4 — Superintendence by Court of Wards of property of disqualified landholder.
Section 5 — Land-holders to be deemed disqualified in certain cases.
Section 6 — Superintendence by Court of Wards on application of proprietor.
Section 7 — Temporary provisions for custody of heirs and protection of property in certain cases.
Section 8 — Superintendence by Court of Wards of person of disqualified landholder.
Section 9 — Superintendence by Court of Wards where disqualified landholder owns land in more than one division
Section 10 — Assumption of superintendence to be notified and to extend to whole of Government ward’s property.
Section 11 — Barring of suits to contest authority to assume superintendence.
Section 12 — Notices to claimants against Government ward.
Section 13 — Claimants to furnish full particulars and documents.
Section 14 — Stay of proceedings of Civil Courts.
Section 15 — Adjudication of claims.
Section 16 — Report of Chief Commissioner.
Section 17 — Appointment, etc., of managers by Court of Wards.
Section 18 — Delegation of powers by Court of Wards.
Section 19 — Liabilities, etc., of managers and other servants of Court of Wards.
Section 20 — Power for Court of Wards to appoint guardians of certain Government wards.
Section 21 — General powers of Court of Wards.
Section 22 — Custody, education and residence of certain Government wards.
Section 23 — Allowance for Government ward and his family.
Section 24 — Duties of Court of Wards or manager.
Section 25 — Powers of Court of Wards as to property of Government wards.
Section 26 — Notice of suit.
Section 27 — Manager or Court of Wards to be next friend or guardian in suit by or against Government wards.
Section 28 — Payment of costs.
Section 29 — Processes against Government ward to be served on next friend or guardian.
Section 30 — Authority of Court of Wards required in case of suits brought on behalf of Government wards.
Section 31 — Disabilities of a Government ward.
Section 32 — Consent of Local Government necessary to adoptions or wills made by Government wards.
Section 33 — Procedure when succession to Government ward's property is disputed.
Section 34 — Withdrawal of superintendence of Court of Wards.
Section 35 — Appointment of guardian in certain cases.
Section 36 — Withdrawal to be notified in Gazette.
Section 37 — Appeals.
Section 38 — Control of Local Government.
Section 39 — Exercise of discretion not to be questioned in Civil Court.
Section 40 — Power for Local Government to make rules.
Section 41 — Repeal.

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