Section 29(2) in The Hyderabad Court of Wards Act, 1350 F
(2)The Government shall not refuse sanction under clauses (d) and (e) of sub-section (1) :Provided that, the will or adoption is not contrary to the personal or special law applicable to the ward; or the property is not likely to be encumbered by the will or adoption or the will or adoption is not likely to lower the influence and respectability of the ward's family.
