- When the Court of Wards withdraws from the charge of such property it shall publish, in the manner provided in Section 64-A, a notice of the termination of the charge and thereupon subject to the provisions of Clause (3) of Section 33-(a)such charge shall terminate with effect from the date fixed in accordance with the provisions of Section 65;(b)the owner of the said property shall be restored to the possession thereof from the said date subject to any order made by a Civil Court and to any contract entered into by the Court of Wards for the preservation or benefit of such property.
