56. Saving of the suits in High Court. - Nothing contained in this Part shall apply to any suit instituted or pending in the High Court [xxx].
[56A. Provisions of this Part not to apply to wards who are trustees. - 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 or to the manager appointed by the Court to manage such trust property.]
