Section 9(1) in The Bombay Court of Wards Act, 1905
(1)Any land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] may apply in writing to the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to have his property placed under the superintendence of the Court of Wards, and the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may on such application, where [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] is of opinion that it is expedient in the public interests to preserve the property of such land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] for the benefit of his family and that the said property is of such value that economical management by the Court of Wards is practicable, order the Court of Wards to assume the superintendence of the property.
