Section 29 in The Hyderabad Court of Wards Act, 1350 F
29. Acts which ward cannot do.
(1)A ward shall not -(a)transfer any part of his property under the superintendence of the Court;(b)create any charge thereon or interest therein other than the interest created therein under clause (e);(c)to enter into any contract or to make any acknowledgement involving him or his property in pecuniary liability;(d)marry without obtaining sanction of Government through the Court;(e)grant receipts for the rent and profits arising from the property or for debts or moneys which the Court is entitled to collect;(f)adopt or give permission to adopt, without obtaining sanction of the Government through the Court;(g)dispose of his property by will without obtaining sanction of the Government through the Court;(2)The Government shall not refuse sanction under clauses (d) and (e) of sub-section (1) :Provided that, the will or adoption is not contrary to the personal or special law applicable to the ward; or the property is not likely to be encumbered by the will or adoption or the will or adoption is not likely to lower the influence and respectability of the ward's family.(3)The Government may give its assent to the will or an adoption made or may confirm it.(4)The provisions of clauses (d) and (e) of sub-section (1) shall not apply to an owner whose property has been placed under the superintendence of the Court under section 13.
