Section 57 in The Hyderabad Court of Wards Act, 1350 F
57. Disqualifications of owner.
- If the Court retains superintendence of the property under section 56, the owner who has ceased to be disqualified or the person succeeding to the property, shall, in respect of the property under superintendence, be deemed to be a ward so far as the prohibitions contained in clauses (a), (c) and (e) of sub-section (1) of section 29 are concerned; and any debts and liabilities incurred by such owner or person before he succeeded, shall not be chargeable on the property under superintendence, until the debts and liabilities to discharge which the superintendence has continued, that have been discharged.
