42. Withdrawal to be notified in Official Gazette.
- Where the Court of Wards withdraws its superintendence from any person or property under this Act, the fact of such withdrawal shall be notified in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and in such other manner as the [ [State] [This words 'Provincial Government' were substituted for the words 'Governor in Council by the Adaptation of Indian Laws Order In Council.] Government] may, by general or special order, direct.
