Section 31 in The Central Provinces Court of Wards Act, 1899
31. Disabilities of Government ward.
(1)A Government ward shall be incompetent to transfer or create any charge on, or interest in, his property or any part thereof (except such interest as may be created by a will made in accordance with Section 32), or to enter any contract which may involve him in pecuniary liability [nor shall his property be liable under Section 68 of the Indian Contract Act, 1872] [Inserted by the Central Provinces Courts of Wards (Amendment) Act, 1915 (I of 1915).]; and no suit shall be brought in any Civil Court whereby to charge any person upon any promise made after he has ceased to be a Government ward to pay any debt contracted [or discharge any liability arising under Section 68 of the Indian Contract Act, 1872] [Inserted by the Central Provinces Courts of Wards (Amendment) Act, 1915 (I of 1915).] during the period when he was a Government ward, or upon any ratification made after he has ceased to be a Government ward of any promise or contract made during the period aforesaid, whether there is or is not any new consideration for such promise or ratification.[Nothing in this section shall preclude the Court of Wards from satisfying, in whole or in part as it may deem fit, any claim under Section 68 of the Indian Contract Act, 1872.] [Inserted by the Central Provinces Courts of Wards (Amendment) Act, 1915 (I of 1915).](2)Nothing in this section shall be deemed to affect the capacity of a Government ward to enter into a contract of marriage:Provided that a Government ward shall not incur, in connection with such a contract, any pecuniary liability, except such as, having regard to the personal law to which he is subject and to his rank and circumstances, the Court of Wards may, in writing, declare to be reasonable.
