50A. [ Provisions of this Part not to apply to wards who are trustees. [Inserted Section 50-A to 50-S by Section 28 of Bihar Act 4 of 1940.]
- Nothing in this Part shall apply to a ward who is a trustee or to the trust property of such ward of which the Court has taken charge under clause (e) of sub-section (1) of Section 6].[Part VI-A] [Inserted by Section 29 by Section 28 of Bihar Act 4 of 1940.] Trust Estates
