60B. [ Certain persons to be deemed to be wards. [Inserted by Section 8 of Bengal Act 1 of 1906.]
- For the purposes of Part VII and Sections 60 and 60-A, a person whose property is under the charge of the Court of Wards by virtue of the second clause of Section 11, or charge of whose property has been retained under Section 13-A, shall be deemed to be a "ward", but only so far as regards such property.]
