4. Assumption of superintendence by Court of Wards of property of disqualified landholder or pension holder.
(1)The Court of Wards may, with the previous sanction of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], assume the superintendence of the property of any land-holder, holding land [or of any pension-holder receiving a pension] [These words were Inserted by Section 3 of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] within the local limits of its jurisdiction who is disqualified to manage his own property:Provided that in the case of a land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913.] disqualified under clause (b) or (c) of sub-section (1) of section 5 such assumption shall be sanctioned only where the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] is of opinion that it is expedient in the public interests to preserve the property of such land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913.] for the benefit of his family, and that the said property is of such value that economical management by the Court of Wards is practicable.(2)No sanction given under sub-sectional) shall be called in question in any Court, except in the case of a land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913.] disqualified under Section 5, sub-section (1), clause (a) where proceedings are instituted within three months of the giving of the sanction.
