17. Power of Court of Wards to act on behalf of wards and to deal with their properties.
(1)The Court of Wards may at any time, mortgage or sell the whole or any part of the property of a ward, and may grant leases or farms of the whole or any part of such property for such terms as it thinks fit, and may make such remissions of rental or other arrear and may generally and from time to time pass all such orders and do all such acts, not inconsistent with the provisions of this or any other enactment for the time being in force, as it may deem to be for the advantage of the ward or the benefit of his property.(2)The Court of Wards may, for the purpose of raising a loan for the benefit of a ward or his property, hypothecate, with the consent of the Government, any jagir, muafi, pension or assignment of land revenue held by the ward.
