(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] [The Courts of Wards (Amendment) Act, 1939 came into force on 28.6.1940.], on application made by such proprietor, if the [State] [Substituted by the ALO.] Government is satisfied that it is no longer expedient in the public interest that the Court should retain charge of such property:
