27. [ Power of Court of Wards as to property of Government wards. [This section was substituted by Section 6 of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).]
- The Court of Wards may sell, exchange, mortgage, charge or let the property of a Government ward, and may do all such things as it may judge to be best for the benefit of the property and the advantage of the Government ward:Provided that-(a)the previous sanction of the [Commissioner] shall be required to any sale, exchange or mortgage of, or charge on, immovable property and to any lease of such property for a term exceeding ten years, and(b)where [one-third] [This word was substituted for the word 'one-fourth' by Bombay 21 of 1949, Section 2.] of the immovable property of a Government w been sold or exchanged no further sale or exchange shall be made.]
