Section 47(1) in The Rajasthan Court of Wards Act, 1951
(1)If in the case of any estate under the superintendence of the Court of Wards, there are more landholders than one and if any one of such landholders has ceased to be a ward, the Court of Wards, if it considers the course to be expedient in the interests of the landholders who remain wards, may retain the whole estate under its superintendence.
