LexSection 38 — Control of Local Government.
The Central Provinces Court of Wards Act, 1899
All orders or proceedings under this Act shall be subject to the supervision and control of the Local Government; and the Local Government may, if it thinks fit, revise, modify or reverse any such order or proceeding, whether an appeal is presented against any such order or proceeding or not.Open in Lexace · Ask the AI about this section