Section 5(1) in The Court of Wards Act, 1977 (1920 A.D.)
(1)Any land-holder may apply to [the Government] [Substituted for 'His Highness' by Act X of 1996.] to make an order directing that his property be placed under the superintendence of the Court of Wards, and, upon receiving any such application, [the Government] [Substituted for 'His Highness' by Act X of 1996.] may, if it, considered it expedient in the public interest so to do, make an order accordingly.
