Section 25 in The Central Provinces Court of Wards Act, 1899
25. Powers of Court of Wards as to property of Government wards.
- The Court of Wards may let the whole or any part of the property of any Government Ward under its superintendence, and may, with the previous sanction of the State Government, mortgage, sell or exchange the whole or any part of such property and may do all such other acts as it may judge to be best for the benefit of the property and the advantage of the Government Ward.
