7. [ Power of the Court to take charge of the property or person of wards. [Substituted by Act 4 of 1940.]
- When the Court takes charge under section 6 of the property of a sole proprietor, or of all joint proprietors, or of the trust property of a sole trustee or of all joint trustees, the Court shall have power to take charge of-(a)all the property of any such sole proprietor or joint proprietors as are mentioned in clause (a),(b),(c),(f) or (g) of sub-section (1) of section 6;(b)such part, as the [State] Government thinks fit, of the immovable property, and so much of the movable property as may be specified in the application, of a proprietor mentioned in clause (d) of subsection (1) of section 6 ;(c)all the property held by such sole trustee or by such joint trusees, and mentioned in the application made under clause (e) of subsection (1) of section 6;(d)the person of any proprietor referred to in clause (a), (b), (c) or (f) of subsection (1) of section 6 who is resident within its jurisdiction;(e)the property and the person of any minor member of the family of any proprietor referred to in clause (a), (b), (c) or (f) of sub-section (1) of section 6 who is resident within its jurisdiction and has an immediate or reversionary interest in the property of any such proprietor; and(f)the property of any minor member of the family of any proprietor referred to in clause (g) of sub-section (1) of section 6, who is resident within its jurisdiction and has an immediate or reversionary interest in the property of such proprietor.]
