Section 18(1) in The Bombay Court of Wards Act, 1905
(1)When all claims have been investigated under section 16, the Court of Wards shall submit to the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.], a schedule of the debts and liabilities of the Government ward, and the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.] may, where the property appears to be involved beyond all hope of extrication, or for any other sufficient reason, by order published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], direct that, on a date to be fixed by the order, the superintendence of the property, or of the person and property, of the Government ward by the Court of Wards shall be withdrawn.
