Section 47 in The Rajasthan Court of Wards Act, 1951
47. Retention of superintendence when there are more landholders than one.
(1)If in the case of any estate under the superintendence of the Court of Wards, there are more landholders than one and if any one of such landholders has ceased to be a ward, the Court of Wards, if it considers the course to be expedient in the interests of the landholders who remain wards, may retain the whole estate under its superintendence.(2)If the Court of Wards under sub-section (1) of this section retains superintendence of the share of any landholder who has ceased to be a ward, such landholder shall not be competent to transfer or create any charge on or interest in any part of such share while it remains under the Court of Wards;Provided that nothing in this section shall be deemed to prevent such landholder from making a testamentary disposition if such disposition is permissible under the law for the time being in force :Provided, further, that nothing in this section shall be deemed to prevent such landholder from applying for partition of his share, and on the partition taking effect, the Court of Wards shall release the share of the estate allotted to such landholder on partition :Provided, further, that from the date of such application and until such partition takes place, the Court of Wards shall pay to such landholder, the surplus income accruing from his share of the joint estate.
