13B. [ Action to be taken by the Court on the death of trustee. [Inserted by Act 4 of 1940.]
- When the Court has taken charge of any trust property and the sole trustee or one of several joint trustees of such trust property dies, the Court shall,-(a)if there is no dispute as to the succession to the office of the deceased trustee, retain charge of the trust property until the successor of the sole trustee or a majority of the joint trustees request the Court to release the trust property from its charge;(b)if there is a dispute as to the succession to the office of the deceased trustee, retain charge of the property until the dispute has been determined by a competent Civil Court and the sole trustee or a majority of the trustees who, in accordance with the decision of such Court, are entitled to succeed to the office of the deceased trustee request the Court to release the trust property from its charge.]
