13A. [ Power of Court to retain charge of property of disqualified proprietor until discharge of debts. - If, when any disqualified proprietor dies, or ceases to be disqualified within the meaning of this Act, there remain undischarged any debts or liabilities which were incurred by, or are due from, such proprietor, or which are a charge upon his property or any part thereof] [Section 13A first inserted for Western Bengal, by Bengal Act 1 of 1906, and for Eastern Bengal, by E. B. And A. Act 3 of 1907, then substituted by Bengal Act 6 of 1936.] [or any liabilities which were incurred by the Court for the benefit of the property of such proprietor] [Words inserted by Bengal Act 6 of 1936.],
then, notwithstanding anything contained in the foregoing sections, the Court may either withdraw from the charge of such property or retain such charge until such debts and liabilities, as the Court considers necessary to be discharged, together with all interest due thereon, have been discharged :Provided that, after the death of a proprietor, the Court shall not retain charge on account of any debt or liability which has been declared by a competent Civil Court not to be binding on his representative.
