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State of Bihar - Section

Section 65 in The Court of Wards Act, 1879

65. Procedure when Court's jurisdiction ceases.

- Whenever the Court has determined to release the property of a ward from its charge, it shall make an order that the jurisdiction of the Court over such property shall cease on a date not more than sixty and not less than fifteen days from the date of such order; and copies of such order shall be published as the Court may direct.