6B. Assumption of charge under direction of State Government.
- Notwithstanding anything contained in proviso (ii) to clauses (f) and (g) of subsection (1) of Section 6, the [State] [Substituted by the Adaptation of Laws Order.] Government may, at any time within six months from the date on which this Act comes into force, or until the constitution of the first Court of Wards Advisory Committee under Section 5-B, whichever is earlier, direct that the property of any proprietor referred to in clause (f) or (g) of sub-section (1) of Section 6 shall be placed under the management of the Court from a date to be specified in the order, and such property shall thereupon be managed by the Court as if a declaration had been made by the [State] [Substituted by the Adaptation of Laws Order.] Government in respect of such property under Section 6.
