(2)Where two or more property-holders are co-sharers otherwise than as co-sharers in an undivided Hindu family and one of such co-sharers is disqualified under subsection (1) of section 5, the Court of Wards may assume the superintendence of the undivided share of such disqualified property-holder or may obtain partition on behalf of the disqualified property-holder by suit or otherwise, and assume the superintendence of the property allotted to such property-holder in the partition.
