Section 45 in The Rajasthan Court of Wards Act, 1951
45. Power to release from superintendence.
- The Court of Wards may at any time, release any person or estate from its superintendence :Provided, first that the Court of Wards shall not without the previous sanction of the Government, so release any estate, the landholder of which has been disqualified under clause (c) of sub-section (1) of section 8 ;Provided, secondly, that the Court of Wards shall not, without such sanction, so release any estate when steps have been taken for the liquidation of the debts and liabilities with which the property is charged and the liquidation thereof has not been completed :Provided, thirdly, that the Court of Wards shall not without such sanction,after the expiration of one year from the date of the notification under section 15, release any estate on the ground that the debts and liabilities with which it is charged are such as to render their liquidation within a reasonable time impracticable : andProvided, fourthly, that the Court of Wards shall not release the estate of a person disqualified under clause (b) of sub-section (1) of section 8 until the expiration of three months after notice has been given to the Civil Court having jurisdiction.
