Section 17 in The Court of Wards Act, 1977 (1920 A.D.)
17. Power of the Court of Wards to act on behalf of wards and to deal with their properties.
(1)Subject to the law for the time being in force with respect to transfer of property the Court of Wards may, at any time, mortgage or sell the whole or any part of the property of a ward and may grant leases or firms of the whole or any part of such property for such terms as it thinks fit, and may make such remission or rental or other arrears and may generally and from time to time pass all such orders and do all such acts, not inconsistent with the provisions of this or any other enactment for the time being in force, as it may deem to be for the advantage of the ward or the benefit of his property.(2)The Court of Wards may, for the purpose of raising a loan for the benefit of a ward or his property, hypothecate, with the approval of [the Government] [Substituted for the wards 'His Highness' the words the Government by Act X of Svt. 1996.] any Jagir, Muafi, pension or assignment of land revenue held by the ward.
