Section 14A(1) in The Central Provinces Court of Wards Act, 1899
(1)Notwithstanding anything contained in any enactment for the time being in force, such sum of money in the custody of the Court of Wards on account of any property under its superintendence as may be necessary to meet the items of expenditure hereinafter mentioned shall not be liable to any process of execution-(a)allowances determined under Section 23 for any Government Ward, his family and dependants for a period of three months;(b)rates for a period of three months levied on such property under Section 3, and any special charges against such property under Section 4, of the Government Management of Private Estates Act, 1892;(c)cost for a period of three months of any establishment other than a Government establishment, specially employed in the management of such property, including contingent charges in connection with such employment; and(d)expenses required until the next harvest for the cultivation of land belonging to any Government Ward and directly cultivated by him or the Court of Wards.
