Section 31(2) in The Central Provinces Court of Wards Act, 1899
(2)Nothing in this section shall be deemed to affect the capacity of a Government ward to enter into a contract of marriage:Provided that a Government ward shall not incur, in connection with such a contract, any pecuniary liability, except such as, having regard to the personal law to which he is subject and to his rank and circumstances, the Court of Wards may, in writing, declare to be reasonable.
