16. Appointment or declaration of guardian for property beyond jurisdiction of the Court.—If the Court appoints or declares a guardian for any property situate beyond the local limits of its jurisdiction, the Court having jurisdiction in the place where the 1. Subs. by the A.O. 1937, for sub-section

(3). 2. Sub-sections

(2) and

(3) omitted by Act 3 of 1951, s. 3 and the Schedule. 8 property is situate shall, on production of a certified copy of the order appointing or declaring the guardian, accept him as duly appointed or declared and give effect to the order.