Section 66 in The Hyderabad 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 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 Government servant, and shall as far as possible restrict its superintendence to the preservation of the property belonging to such establishment or endowment.
