23. Custody, residence, education and marriage of ward or minor relatives.
- The Court may make such orders and arrangements, as to it may seem fit, in respect of the custody, residence, education and marriage-(a)of any ward whose person is for the time being under its superintendence,(b)of any minor child, minor brother, or minor sister of such ward, who in the opinion of the Court, is entitled to maintenance at the charge of the ward's estate,(c)of the ward s next male heir being a minor and also so entitled to maintenance.
