11. Procedure when any of the joint proprietors ceases to be disqualified or any person becomes entitled to property jointly with a disqualified proprietor.
- The Court of Wards may retain charge of the whole of the property of any joint proprietors disqualified under Section 6 of which the Court has taken charge under Section 7, or of any property of which the Court has taken charge under Section 10, notwithstanding the fact that a joint proprietor, or some joint proprietors, of such property has or have ceased to be subject to the jurisdiction of the Court or that any person has become entitled to such property or any part thereof jointly with any disqualified proprietor:Provided that if the share of such proprietor or person is duly partitioned the Court shall, subject to the provisions of Section 13-A, release such partitioned share:Provided further that if the disqualified joint proprietor be the manager of a Mitakshara joint family the Court shall, on his ceasing to be so disqualified and on application being made by him in this behalf, release the property.
