25. Power of Court of Wards as to property of Government wards.
- The Court of Wards, may sell, exchange, mortgage, charge or let the property of a Government ward, and may do all such things as it may judge to be best for the benefit of the property and the advantage of the Government ward:Provided that-(a)the previous sanction of the [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4, Schedule] shall be required to any sale, exchange or mortgage of, or charge on, immovable property and to any lease of such property a for term exceeding ten years, and(b)where one third of the immovable property of a Government ward has been sold or exchanged no further sale or exchange shall be made.
