11. [ Procedure when any of joint proprietors ceases to be subject to the jurisdiction of the Court. [Substituted by Section 13 of Bihar Act 4 of 1940.]
- Whenever one or more of any joint proprietors of whose property the Court has taken charge under clauses (a), (b) or (c) of subsection (1) of Section 6, cease to be subject to the jurisdiction of the Court, the Court may retain charge of the persons and property of the other joint proprietors who continue to be subject to the jurisdiction of the Court.And, in case any person entitled to any property jointly with any joint proprietors who continue to be subject to the jurisdiction of the Court shall consent thereto, the Court may retain or resume charge of the property of such joint proprietor or any part thereof, so long as the property of such joint proprietor as aforesaid remains in charge of the Court.]
