Section 39A in The Central Provinces Court of Wards Act, 1899
39A. [ Continuance of certain properties under Court of Wards. [Inserted by Section 3 of M.P. Act No. VI of 1951.]
- Notwithstanding anything contained in the foregoing provisions of this Act, it shall not be necessary for the Court of Wards to withdraw its superintendence from the person or property or both of a person who was a Government ward immediately before the vesting of his properties in the State under Section 3 of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950, merely on the ground that his properties have so vested in the State.]
