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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in Gujarat Court of Wards Act, 1963

(2)On the date so fixed-
(a)the superintendence shall terminate;
(b)the owner of the property under superintendence shall be restored to the possession thereof, subject to any contracts entered into by the Court of Wards for the preservation or benefit of such property; and
(c)the claims referred to in sub-section (3) of section 12 shall revive.