Section 30 in The Hyderabad Court of Wards Act, 1350 F
30. Powers of Court as to property under superintendence.
- The Court may generally, in respect of the whole property under its superintendence, or any part thereof, pass such order and do such act not inconsistent with the provisions of this Act or any other law for the time being in force, as may be necessary for the welfare of the ward and benefit of the property. The Court may, subject to the general power, sell or mortgage the whole or any part of any property, other than [State grants] [Substituted by A.O., 1956.], under its superintendence, or may, at its discretion, lease out the whole or any part of such property for any term or may remit rent or other dues in respect of the property :Provided that, where the property has been taken under superintendence under section 13, the immovable property shall not in any way be encumbered, given on lease for a term exceeding ten years, sold, mortgaged or exchanged, without the consent of the owner and the sanction of the Government and in other cases without the sanction of the Government.
