Section 2(2) in The United Provinces Court of Wards (Repeal) Act, 1969
(2)Notwithstanding such repeal,-(i)in relation to any right, privilege, obligation or liability acquired, or accrued, incurred under the said Act, or to any remedy or legal proceeding in respect thereof, that may be enforced, continued or concluded by virute of the provisions of Section 6 of the United Provinces General Clauses Act, 1904 (U.P. Act I of 1904), the Board of Revenue (hereinafter called the Board), shall be, or be deemed to be substituted for the Court of Wards in all proceedings;(ii)all pending matters relating to the business of the Court of Wards shall be disposed of by the Board.
