Section 7(1) in The Hyderabad Court of Wards Act, 1350 F
(1)For the purposes of this Act an owner shall be deemed to be disqualified for the management or control of his property -(a)whose property or person and property has or have been taken under the custody and superintendence of the Court by a Firman of H. E. H. the Nizam [passed before the commencement of the Constitution of India] [Inserted by A.O., 1956.](b)who is a minor;(c)who has been adjudged by a competent Civil Court to be of unsound mind and incapable of managing his property;(d)who is a female and declared by the Government to be incapable of managing the property;(e)who has been declared by the Government to be incapable of managing property on the following grounds :-(i)any physical or mental defect or infirmity, or(ii)conviction for a non-bailable offence, his conduct or vice, or(iii)extravagance or failure, without reasonable cause, to repay and discharge the debts and liabilities :Provided that, no person shall be declared to be disqualified under clause (e), unless he is a jagirdar, hissedar or guzarayab or Jagir and unless the Government is satisfied -(a)that the aggregate annual interest payable at the contractual rate on the debts and liabilities due by the owner exceeds one-third of the gross income of the property; and(b)that the property is likely to be dissipated on account of extravagance or failure to repay and discharge the debts and liabilities.
