11. Assumption of superintendence by Court of Wards of person of disqualified land-holder or pension-holder in certain cases.
- Where the Court of Wards assumes the superintendence of the property of any land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] disqualified under clause (a) or (d) of section 5, subsection (1), it may, with the previous sanction of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], assume the superintendence of his person also:Provided that nothing in this section shall authorize the Court of Wards to assume the superintendence of the person of a female who is married and is in the custody of her husband.
