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State of West Bengal - Section

Section 65 in The Court Of Wards Act, 1879

65. Procedure when Court's jurisdiction ceases. -

Whenever the Court has determined to release the property of a ward from its charge, it shall make an order that the jurisdiction of the Court over such property shall cease on a date not more than sixty and not less than fifteen days from the date of such order; and copies of such order shall be published [in the manner provided in section 64A.] [Words, figures and letter substituted by Bengal Act 6 of 1936.]