Section 11 — Barring of suits to contest authority to assume superintendence.
The Central Provinces Court of Wards Act, 1899
No suit shall be brought in any Civil Court to contest the authority of the Court of Wards in respect of the property, or of the person and property, of any person under this Act on the ground that such person was not, or is not, a land-holder or a minor.Open in Lexace · Ask the AI about this section