- Bengal Act IV of 1870 (the Court of Wards Act), Section 11 of [Act 35 of 1858] [Repealed and re-enacted by the Indian Lunacy Act, 1912.], Sections 12, 14 and 15 of [Act 40 of 1858] [Act 40 of 1858 was repealed by the Guardian and Wards Act, 1890.] and so much of Section 21 of [Act 40 of 1858] [Act 40 of 1858 was repealed by the Guardian and Wards Act, 1890.] and provides that the Civil Court may direct the Collector to take charge of an estate, are hereby repealed.All persons and properties which at the commencement of this Act are under the charge of the Court of Wards, as constituted by Bengal Act IV of 1870, shall be deemed to be under the charge of the Court of Wards, as constituted by this Act.And all persons and properties which at the commencement of this Act are under the charge of the Collector by virtue of an order of the Civil Court under Section 11 of [Act 35 of 1858] [Repealed and re-enacted by the Indian Lunacy Act, 1912.], or under Section 12, Section 14 or Section 21 of [Act 40 of 1858] [Act 40 of 1858 was repealed by the Guardian and Wards Act, 1890.], shall from such commencement be deemed to be under the charge of the Court of Wards.And all rules prescribed, orders or appointments made, and agreements executed under the Court of Wards Act, 1870, and now in force, shall (so far as they are consistent with this Act) be deemed to be respectively prescribed, made and executed under this Act.And all orders and appointments made by Collectors under Act 35 of 1858, and/or Act 40 of 1858 now in force, shall (so far as they are consistent with this Act) be deemed to be made under this Act.[Repealed, by Act 1 of 1903.]
