Section 62 in The Rajasthan Court of Wards Act, 1951
62. Deeds and other instruments.
(1)All deeds, contracts, or other instruments executed by the Court of Wards in the exercise of its powers under this Act, may be executed in its own name or on behalf of the ward, as the circumstances of the case may require.(2)Covenants entered into by the Court of Wards shall be binding on the Court of Wards only so long as the ward or property affected by such Covenants remains under its superintendence and only to the extent of such property; such covenants shall be binding on the ward or on the person entitled to such property after the wards or the property or both shall have ceased to be under the superintendence of the Court of Wards.(3)When the transferor and the transferee are both wards, the Court of Wards shall have power to enter into covenants on behalf of both the transferor and the transferee, respectively.(4)This section shall apply to all deeds, contracts and other instruments as aforesaid, whether executed before or after the commencement of this Act.
