- Every manager appointed by tin- Court shall have power, subject to the control of the Court, to collect the rents of land placed under his charge as well as all other money due to the ward, and to grant receipts therefor, and may under the orders of the Court, grant or renew such leases as may, in his opinion, be necessary for the good management of the property, and do all such lawful acts as he may be generally or specially authorized by the Court to do for the good management of the property.
