11. Assumption of superintendence to be notified and to extend to whole of Government ward's property.
- Whenever the Court of Wards assumes the superintendence of the property of any property-holder under this Act, the fact of such assumption and the date on which it was sanctioned by the State Government shall be notified in the Official Gazette and in such other manner as the State Government may, by general or special order, direct.(2)On and with effect from the date of such sanction, the whole of the property, moveable and immovable, of such property-holder whether the existence of any such property is known to the Court of Wards or not, shall be deemed to be under the superintendence of the Court of Wards.(3)Any property which the Government ward may inherit or acquire by succession subsequently to the date of such sanction shall also be deemed to be under the superintendence of the Court of Wards.(4)The Court of Wards may, in its discretion, assume, or refrain from assuming, the superintendence of any property which the Government ward may acquire otherwise than by inheritance or succession subsequently to the date of such notification.
