13A. [ Power of Court to retain charge of property of ward until discharge of debts. [Inserted by Section 4 of Bengal Act 1 of 1906.]
- If, when [any ward other than a trustee, dies, or ceases to be subject to the jurisdiction of the Court], there remain undischarged and debts or liabilities which were incurred by, or are due from, [such ward] [Substituted by Act 4 of 1940.], or which are a charge upon his property or any part thereof.Then, notwithstanding anything contained in the foregoing sections, the Court may either withdraw from the charge of such property or retain such charge until such debts and liabilities, as the Court considers necessary to be discharged, together with all interest due thereon, have been discharged:Provided that, [after the death of a ward] [Substituted by Act 4 of 1940.], the Court shall not retain charge on account of any debt or liability which has been declared by a competent Civil Court not to be binding on his representative.]
