(1)Any property-holder may apply in writing to the State Government to have his property placed under the superintendence of the Court of Wards, and the State Government may on such application, where it is of opinion that it is expedient in the public interest to preserve the property of such holder for the benefit of his family and that the said property is of such value that economical management by the Court of Wards is practicable, order the Court of Wards to assume the superintendence of the property.
