10. Application by Civil Court to Court of Wards to take charge.
- [Whenever a Civil Court is satisfied that an order should be made under section 7 of the Guardians and Wards Act, 1890, appointing guardian of the person or property of a minor, or both;Whenever a Civil Court removes, under section 39 of the same Act, the guardian of a minor,] [Substituted by Act 4 of 1892.]or whenever a person has been adjudged, under [Act 35 of 1858] [Act 35 of 1858 repealed and re-enacted by the Indian Lunacy Act, 1912 (now Mental Health Act, 1987).], to be of unsound mind and incapable of managing his affairs, if the property of such minor or [xxx] [Word 'disqualified' omitted by Act 4 of 1940.] proprietor consists, in whole or in part, of land or any interest in land, the Civil Court may apoly to the Court of Wards to take charge of the person and property of such minor or [xxx] [Word 'disqualified' omitted by Act 4 of 1940.] proprietor; and it shall be at the discretion of the Court of Wards to take charge of such person or property, or to refuse to do so.Nothing contained in sections 12 to 19 (both inclusive) of [Act 35 of 1858] [Act 35 of 1858 repealed and re-enacted by the Indian Lunacy Act, 1912 (now Mental Health Act, 1987).] shall be held to apply to persons or properties under the charge of the Court of Wards.
