Section 16(1) in The Rajasthan Court of Wards Act, 1951
(1)The whole estate of a Ward including all his movable and immovable properties shall be deemed to be under the superintendence of the Court of Wards-(a)from the date of assumption of superintendence, in the case of landholders disqualified under clause (a) or clause (b) of sub-section (1) of section 8: and(b)from the date of the declaration made under clause (c) of sub-section (1) of section 8 or under section 10, as the case may be.
