10. Application by Civil Court to Court of Wards to take charge.
- Whenever a Civil Court is satisfied that an order should be made under Section 7 of the Guardians and Wards Act, 1890 (8 of 1890), appointing a guardian of the person or property of a minor, or both; orwhenever a Civil Court remove, under Section 39 of the same Act, the guardian of a minor; orwhenever a person has been adjudged, under the Indian Lunacy Act, 1912 (4 of 1912) to be of unsound mind and incapable of managing his affairs ;if the property of such minor or disqualified proprietor consists, in whole or in part, of land or any interest in land, the Civil Court may apply to the Court of Wards to take charge of the person and property of such minor or disqualified, proprietors; and it shall be at the discretion of the Court of Wards to take charge of such person or property, or to refuse to do so.Nothing contained in Sections 73 to 81 (both inclusive) of the Indian Lunacy Act, 1912, shall be held to apply to persons or properties under the charge of the Court of Wards.
