- The Court of Wards may at any time withdraw from the charge of any person and property taken under Section 10 or under Section 11, and from the charge of any person or property [which either before or after the commencement of this Act was or is placed] [Substituted by Section 8 of Act 4 of 1892.] under the charge of the Collector by a Civil Court under Section 12, Section 14 or Section 21 of [Act 40 of 1858] [Repealed by Act 8 of 1890.], or under Section 11 of [Act 35 of 1858] [Act 35 of 1858 repealed by the Indian Lunacy Act, 1912.] [or under any other enactment for the time being in force] [Added by Act 4 of 1892.] :Provided that it shall give notice of its intention to withdraw to the Civil Court concerned, and that such notice shall be given not less than two months before the ' Court of Wards shall so withdraw.
