16. Report to [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4, Schedule].
- When all claims have been investigated under section 14, the Court of Wards shall submit to the [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4, Schedule] a schedule of the debts and liabilities of the Government ward, and the [State Government] [These words were substituted for the words 'Commissioner', by Gujarat 15 of 1964, Section 4, Schedule] may, where the property appears to be involved beyond all hope of extrication, or for any other sufficient reason, by order published in the Official Gazette, direct that on a date to be fixed by the order, the superintendence of the property, or of the person and property, of the Government ward by the Court of Wards shall be withdrawn.(2)On the date so fixed-(a)the superintendence shall terminate;(b)the owner of the property under superintendence shall be restored to the possession thereof,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 referred to in sub-section (3) of section 12 shall revive.(3)In calculating the periods of limitation applicable to suits to recover and enforce claims revived under clause (c) of sub-section (2), the time during which such superintendence has continued shall be excluded.
