108. Lands taken under management of Court of Wards, etc.—
Subject to the provisions of section 110, nothing in the provisions of this Act except section 8 shall apply to lands taken under the management of the Court of Wards or of a Government officer appointed in his official capacity as a guardian under the Guardians and Wards Act, 1890, or to the lands taken under management temporarily by the civil, revenue or criminal courts by themselves or through the receivers appointed by them during the period of such management:Provided that,—(a)in the case of a tenancy subsisting on the date of taking over the management, the provisions of section 44 shall apply and the land shall vest in the Government;(b)in the case of a tenancy created during the period of management, when the land is released from such management, the tenant shall be dispossessed and the possession of the land shall be delivered to the person lawfully entitled to such possession(c)with effect from the date on which such land is released from such management, all the provisions of this Act shall apply to such land.
