10E. Relinquishment of inextricably involved estates. - (1) The Court of Wards may after making an investigation under section 10D, when it appears to the Court that [any estate or trust property of which it has taken charge] is involved beyond all hope of extrication for any other sufficient reason, by notice published in the manner provided in section 64A, declare that it will, on a date to be fixed by the notice, relinquish charge of the property and person (or of the property, as the case may be) of the ward under this section.
(2)On the date so fixed,-(a)such charge shall terminate;(b)the owner of the said property [or the trustee of such trust property] shall be restored to the possession thereof, subject to any contracts entered into by the Court of Wards for the preservation or benefit of such property; and(c)the claims for interest barred under Section 10A, sub-section (2) shall revive in case the debt or liability in respect of which the interest is claimed be not then barred by any law of limitation.(3)In calculating the periods of limitation applicable to suits to recover claims for interest relieved under this section the time during which such charge has continued shall be excluded][11. Procedure when any of joint proprietors ceases to be subject to the jurisdiction of the Court. - Whenever one or more of any joint proprietors of whose property the Court has taken charge under clause (a) (b) or (c) of sub-section (1) of Section 6, cease to be subject to the jurisdiction of the Court, the Court may retain charge of the persons and property of the other joint proprietors who continue to be subject to the jurisdiction of the Court.And, in case any person entitled to any property jointly with any joint proprietors who continue to be subject to the jurisdiction of the Court shall consent thereof, the Court may retain or resume charge of the property of such joint proprietor or any part thereof, so long as the property of such joint proprietor as aforesaid remains in charge of the Court.]
