Section 50(1) in The Rajasthan Court of Wards Act, 1951
(1)When the Court of Wards retains superintendence of any estate under the provisions of section 46, section 47 or section 49, it may exercise all or any of the powers conferred by this Act in respect of such estate and may do all such things requisite for the proper care and management of the estate as the landholder thereof it not disqualified might do for its care and management, and may pay such allowances to relatives and dependants of a deceased ward as may seem to it reasonable; all acts done by the Court of Wards in exercise of the powers conferred by this sub-section, shall be binding on the person who succeeds to such estate.
