- The Court of Wards may at any time withdraw from the charge of any person and property taken under Section 10 * * * and from the charge of any person or property which either before or after the commencement of this Act was or is placed under the charge of the Collector by a Civil Court under any enactment for the time being in force:Provided that it shall given 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.
