Section 14(5) in Telangana Court of Wards Act, 1350 F
(5)Where after the Court has assumed superintendence, the ward has inherited any property or acquired any right or is otherwise declared entitled to any property or right, such property or right shall be deemed to be under the superintendence of the Court:But the Court may, in the interest of the ward, assume or refuse to assume superintendence of any property or right, other than that vested in him as successor or representative and which after the date of publication of the order of the Government accrues to the ward in any manner other than in the capacity of the successor or representative.
