Section 3(f) in The Pepsu Court of Wards Act, 2008
(f)"ward" means any person in respect of whose person, or the whole or any part of whose property, or of whose person and property, the Court of Wards by this Act constituted for the time being has assumed superintendence, but does not include a joint proprietor the superintendence of whose property has been assumed by the Court of Wards under section 8.
