- If the Court retains the superintendence under the provisions of the last preceding section, the person who has succeeded to the property or the person who has ceased to be disqualified shall in so far as the property in question is concerned be deemed to be a ward of the Court for the purposes of clauses (a) and (b) of [sub-section (T) and sub-section (2) of section 34] [Substituted for the word and figures 'section 34' by section 3 of the Madras Court of Weeds (Amendment) Act, 1933 (Madras Act XVII of 1933.].
