Section 8(1) in The Bombay Court of Wards Act, 1905
(1)The Court of Wards shall not assume under section 4, sub-section (1), the superintendence of the property of any family which is undivided according to Hindu law, except where all the co-sharers are disqualified under sub-section(l) of section 5 [or where all the co-sharers other than those who are disqualified under sub-section (1) of Action 5 agree to the Court of Wards assuming such superintendence.] [These words were inserted by Section 5 of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).]
