- A manager appointed by the Court of Wards shall, subject to the supervision and direction of the Court of Wards, and the rules made, under this Act, in that behalf, have power to collect the rent of the lands placed under his charge as well as all other money due to the ward or person whose property he manages, and to grant receipts therefor; and he may, subject to the same supervision, direction and rules, grant and renew leases and farms, and do all such lawful acts as he may be generally or specially authorised by the Court of Wards to do for the good management of the property.
