(c)of any property of which charge was taken on the application of a proprietor before the Court of Wards (Amendment) Act, 1939, [came into force] [The Courts of Wards (Amendment) Act, 1939 came into force on 28th June, 1940.], on application made by such proprietor, if the [State] [Substituted by the Adaptation of Laws Order.] Government is satisfied that it is no longer expedient in the public interest that the Court should retain charge of such property:
