Section 13(2) in The Bombay Court of Wards Act, 1905
(2)On and with effect from the date of such sanction, the whole of the property, moveable and immovable, of such 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).], whether the existence of any such property is known to the Court of Wards or not, shall be deemed to be under the superintendence of the Court of Wards.
