Section 19 in The Hyderabad Court of Wards Act, 1350 F
19. Custody, education and residence of ward.
- The Court may, at its discretion, make orders and arrangements for custody, residence, education and marriage of the following persons :-(a)ward whose person is under the superintendence of the Court;(b)any minor member of the ward's family who, in the opinion of the Court, should be maintained at the charge of the ward's property;(c)ward's next male heir being minor and entitled to maintenance.
