9A. [ Power of State Government to order release of property in certain cases. [Inserted by Section 10 of Bihar Act 4 of 1940.]
- The [State] Government may, by notification, direct that the Court shall, from a date to be specified in such notification, withdraw from charge-(a)of any property of which charge has been taken under clause (d) or clause (e) of sub-section (1) of Section 6, on application made by the proprietor or trustee of such property, as the case may be, requesting that such property shall be released from the charge of the Court;(b)of any property of which charge has been taken under clause (f) or (g) of sub-section (1) of Section 6, if the [State] [Substituted by the Adaptation of Laws Order.] Government is satisfied that the circumstances owing to which the declaration in respect of such property was made no longer exist;(c)of any property of which charge was taken on the application of a proprietor before the Court of Wards (Amendment) Act, 1939, [came into force] [The Courts of Wards (Amendment) Act, 1939 came into force on 28th June, 1940.], on application made by such proprietor, if the [State] [Substituted by the Adaptation of Laws Order.] Government is satisfied that it is no longer expedient in the public interest that the Court should retain charge of such property:Provided that no application under clauses (a), (b) or (c) shall be entertained if it is made earlier than seven years after the date on which charge was taken of the property.]
