9. Discretion of Court as to taking and keeping charge. - The Court may in its discretion, in any case in which it is empowered by this Act to take charge of the person and property of any [xxx] proprietor-
(a)take charge of such property without taking charge of such person;(b)refrain from taking charge of any such person or property;(c)at any time withdraw from such charge, it taken;(d)at any time resume such charge, after having withdrawn from it.[xxx][9A. Power of State Government to order release of property in certain cases. - 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 me 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] 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], on application made by such proprietor, if the [State] 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 clause (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.]
