Section 14(1) in The Rajasthan Court of Wards Act, 1951
(1)Whenever any Collector receives information that any landholder has died, and he has reason to believe that the successor of such landholder should be deemed to be disqualified under clause (a) or (b) or (c) (i) or (c) (ii) of subsection (1) of section 8:-(a)he may, subject to the direction and control of the Court of Wards, take possession of the estate of the successor and appoint a manager thereof, who shall exercise all the powers conferred by this Act on a manager appointed by the Court of Wards or may take such steps and make such orders for the temporary custody and protection of the estate of the successor as he thinks proper: and(b)if the successor be a minor, he may direct that the person, if any having the custody of the minor shall produce him, or cause him to be produced, at such place and time, and before such person, as he appoints, and may take such order for the temporary custody and protection of the minor as he thinks proper.
