60A. [ Exemption of ward's property from execution proceedings in certain cases. [Inserted by Section 13 of Act 4 of 1892.]
- No property which is or has been under the charge of the Court shall be liable at any time, except with the leave of the Court, to be taken in execution of a decree made in respect of any contract entered into by the ward without the leave of the Court while his property was under such charge.]
