(1)All deeds, contracts or other instruments executed by the Court of Wards in the exercise of its powers of superintendence under this Act, shall be executed by the Court of Wards in its own name.(2)Covenants entered into by the Court of Wards shall be binding on the Court of Wards only so long as the ward or the property affected by such covenants remains under its superintendence and only to the extent of such property, and such covenants shall be binding on the Ward or on the person entitled to such property after the ward or the property or both (as the case may be) shall have been released from superintendence.
