(1)The Court of Wards shall not assume under sub-section (1) of section 4, the superintendence of the property of any undivided Hindu family, except where all the co-sharers are disqualified under sub-section (1) of section 5 or where all the co-shares other than those who are disqualified under sub-section (1) of section 5 agree to the Court of Wards assuming such superintendence.
