Section 61 in The Hyderabad Court of Wards Act, 1350 F
61. Retention of superintendence when there are more owners than one.
(1)If there are more owners than one of any property under the superintendence of the Court, and if any one of such owners had ceased to be a ward and the Court considers this cause expedient in the interests of the owner who remains a ward, it may retain the whole property under its superintendence.(2)If the Court under sub-section (1) retains superintendence of the share of any owner who has ceased to be a ward, such owner shall not be competent to transfer or create any charge and incur any liability on any part of his share during the superintendence of the Court; but he shall not be prevented from making a testamentary disposition, or from applying to a Court or competent deparlment for partition of his share, and from the date of such application until such partition takes place, the Court shall pay to such owner the surplus income accruing from his share of the property.
