Section 30A in The Bombay Court of Wards Act, 1905
30A. [ Power of Court of Wards to direct any property of Government ward to be exempt from process of Civil Court. [Section 30A was inserted by Bombay 7 of 1934, Section 2.]
(1)Whenever it shall appear to the Court of Wards that by virtue of or in execution of a decree or order of a Civil Court, the property of a Government ward under its superintendence is or is likely to be insufficient for the payment of the expenses-(a)of the management of the property of the said ward under this Act, or(b)of the said ward, his family and dependents, allowed under section 25,the Court of Wards may issue a certificate in writing to the Civil Court executing the said decree or order directing that the said property shall for such period as the Court of Wards may from time to time deem expedient, be exempt from any attachment, sale, transfer or other process by a Civil Court.(2)Upon the receipt of such certificate the Civil Court executing the decree or order against the Government ward shall, notwithstanding anything contained in section 17 or any other law for the time being in force, remove any attachment or other process pending against the property specified in the certificate, and shall set aside any order of sale or transfer of the said property and thereupon the said property shall be exempt from any attachment, sale, transfer or other process by a Civil Court for the period specified in the said certificate and during the said period the execution of such decree or order shall so far as it affects the said property for the purposes of section 15 of the Indian Limitation Act, 1908, be deemed to have been stayed :Provided that if the superintendence of the Court of Wards of the property of the said Government ward terminates under section 18 or is withdrawn under section 40, the exemption granted under this section shall with effect from the date of such termination or withdrawal cease to be in operation.]
