9. Discretion of Court as to taking and keeping charge.
- The Court may in its discretion, in any case in which it is empowered by this Act to take charge of the person and property of any [* * *] [Word 'disqualified' Omit by Section 9 of Bihar Act 4 of 1940.] proprietor-(a)take charge of such property without taking charge of such person;(b)refrain from taking charge of any such person or property;(c)at any time withdraw from such charge, it taken;(d)at any time resume such charge, after having withdrawn from it.[Added by Act 4 of 1892 and repealed by Bengal Act 1 of 1906]
