60B. [ Certain persons to be deemed to be wards. -] [Section 60B inserted for Western Bengal, by Bengal Act 1 of 1906 and, for Eastern Bengal, by E.B. and A. Act 3 of 1907.] For the purposes of [section 10C] [Word, figures and letter inserted by Bengal Act 6 of 1936.], Part VII and sections 60 and 60A, [a person whose property is under the charge of the Court of Wards under section 11 by reason of the fact that such person has become entitled to be property jointly with a disqualified proprietor,] [Words substituted by Bengal Act 6 of 1936.] or charge of whose property has been retained under section 13A, shall be deemed to be a ward, but only so far as regards such property.
