Section 16 in The Rajasthan Court of Wards Act, 1951
16. Whole estate of ward to be deemed to be under superintendence.
(1)The whole estate of a Ward including all his movable and immovable properties shall be deemed to be under the superintendence of the Court of Wards-(a)from the date of assumption of superintendence, in the case of landholders disqualified under clause (a) or clause (b) of sub-section (1) of section 8: and(b)from the date of the declaration made under clause (c) of sub-section (1) of section 8 or under section 10, as the case may be.(2)The Collector or other person appointed in that behalf shall take possession and custody of the estate and manage it in accordance with rules made under section 64.(3)Any property which the ward may inherit subsequent to the date of such assumption or declaration shall be. deemed to be under the superintendence of the Court of Wards.(4)The Court of Wards may in its discretion assume or refrain from assuming the superintendence of any property which the ward may acquire otherwise than by inheritance subsequent to the date of such assumption or declaration.
