Section 3(d) in The Court of Wards Act, 1977 (1920 A.D.)
(d)"ward" shall mean any person in respect of whose person or three whole or any part of whose property, or of whose person and property, the Court of Wards by this Act constituted, for the time being, has assumed superintendence, but shall not include a joint proprietor the superintendence of whose property has been assumed by the Court of Wards under section 8.
