(1)Whenever it shall appear to the Court of Wards that by virtue of or in execution of a decree or order of a Civil Court, the property of a Government ward under its superintendence is or is likely to be insufficient for the payment of the expenses-(a)of the management of the property of the said ward under this Act, or(b)of the said ward, his family and dependents, allowed under section 23, the Court of Wards may issue a certificate in writing to the Civil Court executing the said decree or order directing that the said property shall, for such period as the Curt of Wards may from time to time expedient, be exempt from any attachment, sale, transfer or other process by a Civil Court.
