Section 27 in The Hyderabad Court of Wards Act, 1350 F
27. Regulation of expenditure.
- The whole income from the property of any ward shall be expended on the following items, under the control of the Court. The charges in Class I shall have priority over all other charges and charges in Class II shall have priority over charges in Class III.Class I ChargesCharges necessary for the maintenance, residence, education, marriage and indispensable religious ceremonies of the ward and his family, and for the management and supervision of his property.Payment of land-revenue, taxes and other Government demands due in respect of the ward's property or any part thereof.Class II ChargesRent and other demands due on account of any land in the possession of the ward and debts payable by the ward.Expenses necessary for pursuing cases in Courts and departments or otherwise for the protection of ward's interests.Charges for the maintenance of lands, buildings and other immovable property of the ward and upkeep of the furniture and other equipage or live-stock and movable property.Class III ChargesUnder orders of the Court, payment of charges for the religious observances of the ward's family or of other religious or charitable aids, allowances and donations benefitting the position of the ward's family. Prevention and relief of distress among the ward's tenantry, improvement and benefit of the property of the ward generally.
