Section 12 in The Rajasthan Court of Wards Act, 1951
12. Power to assume superintendence.
(1)The Court of Wards shall assume the superintendence of the estate of any landholder dis qualified under clause (c) of sub-section (1) of section 8 or in regard to whose estate a declaration has been made under section 10.(2)The Court of Wards may in its discretion assume or refrain from assuming the superintendence of-(a)the estate or person and estate of any landholder disqualified under clause (a) or (b) of sub-section (1) of section 8,(b)the person of any landholder disqualified under clause (c) of sub-section (1) of section 8.(3)The Court of Wards may assume the superintendence of the person of any minor who has an immediate or reversionary interest in the estate-(a)of any landholder disqualified under section 8; or(b)of any landholder in regard to whose estate a declaration has been made under section 10.
