Section 66 in Telangana Court of Wards Act, 1350 F
66. Power of Court in regard to religious endowments, of which ward is hereditary mutawalli or manager.
- If a ward is a mutawalli or hereditary manager of a temple, mosque or other religious establishment or endowment, the Court may, during his wardship, make arrangements for the discharge of his duties as mutawalli or manager:Provided that, for the personal management by the ward of the affairs of any such establishment or endowment, the Court shall appoint suitable person other than a Government servant, and shall as far as possible restrict its superintendence to the preservation of the property belonging to such establishment or endowment.
