Section 6 in The Court of Wards Act, 1977 (1920 A.D.)
6. Power of Court of Wards, of its own motion, to assume superintendence.
- When any land-holder is a minor or a person adjudged by a competent Court to be of unsound mind and incapable of managing his affairs, the Court of Wards may make an order assuming the superintendence of the property or the person and property of such land-holder.
