Section 65 in The Hyderabad Court of Wards Act, 1350 F
65. Withdrawal of superintendence without discharging liability.
- When the Court withdraws its superintendence of any property under the provisions of chapter VII, without discharging the liabilities thereof, the time from the date of publication of notice under section 35 of the date of such withdrawal shall be excluded in computing the period of limitation applicable to suit for the recovery of the claims outstanding at the date of such publication.
