Section 62(2) in The Rajasthan Court of Wards Act, 1951
(2)Covenants entered into by the Court of Wards shall be binding on the Court of Wards only so long as the ward or property affected by such Covenants remains under its superintendence and only to the extent of such property; such covenants shall be binding on the ward or on the person entitled to such property after the wards or the property or both shall have ceased to be under the superintendence of the Court of Wards.
