- Unless the Court otherwise directs, all moneys received by, or on behalf of, the Court on account of the property of any ward, shall be employed in meeting the charges included in Class I hereinafter specified before it is employed in meeting the charges in Classes II and III hereinafter specified, and in meeting the charges in Class II, before it is employed in meeting those in Class III.Class ICharges necessary for the maintenance, residence, education, marriage and indispensable religious observances of the ward and his family.Charges necessary for the management and supervision of the property of the ward.Charges on account of Government revenue and of all cesses and other public demands due in respect of such property, or any part of such property.Class IICharges on account of rent, cesses or demands due to any superior landholder in respect of any land held on behalf of the ward.The liquidation of debts payable by the ward.Expenses necessary to protect the interests of the ward in the Civil Courts or otherwise.The maintenance in efficient condition of the estates, buildings and other immovable property and the suitable upkeep of the furniture, equipage, livestock and other movable property belonging to the ward.Class IIIThe payment of such charges for the religious observances of the ward and his family and of such religious, charitable and other allowances, and of such donations befitting the position of the ward's family, as the Court may authorize to be paid.The prevention and relief of distress among the ward's tenantry.The improvement of the land and property of the ward and the benefit of the ward and his properly generally.
