25. Custody, residence, education and marriage of ward or minor relatives.
- The Court may make such orders and arrangements, as to it may seem fit, in respect of the custody, residence, education and marriage-(a)of any ward whose person is for the time being under its superintendence;(b)of any minor child, minor brother, or minor sister of such ward, who, in the opinion of the Court, is entitled to maintenance at the charge of the ward's estate;(c)of the ward's next male heir being a minor and also so entitled to maintenance.
