Section 14(5) in The Hyderabad Court of Wards Act, 1350 F
(5)Where after the Court has assumed superintendence, the ward has inherited any property or acquired any right or is otherwise declared entitled to any property or right, such property or right shall be deemed to be under the superintendence of the Court ;Provided that, the Court may, in the interest of the ward, assume or refuse to assume superintendence of any property or right successor or representative after the date on which an order of Government is published.
