Section 29(1) in The Hyderabad Court of Wards Act, 1350 F
(1)A ward shall not -(a)transfer any part of his property under the superintendence of the Court;(b)create any charge thereon or interest therein other than the interest created therein under clause (e);(c)to enter into any contract or to make any acknowledgement involving him or his property in pecuniary liability;(d)marry without obtaining sanction of Government through the Court;(e)grant receipts for the rent and profits arising from the property or for debts or moneys which the Court is entitled to collect;(f)adopt or give permission to adopt, without obtaining sanction of the Government through the Court;(g)dispose of his property by will without obtaining sanction of the Government through the Court;
