Section 44 in The Court of Wards Act, 1977 (1920 A.D.)
44. Power to release from superintendence.
- The Court of Wards may, at any time, release any person or property, or both, from its superintendence:Provided that the property of a land-holder, who has been made a ward in accordance with an order made under section 5, shall not be released from the superintendence of the Court of Wards without the previous sanction of [the Government] [Substituted for 'His Highness' by Act X of Svt. 1996.]:Provided further, that person or property, under the charge of the Court of Wards in accordance with the provisions of sub-section (2) of section 7, shall not be released without the concurrence of the Court which appointed or declared the [Deputy Commissioner] [Substituted by Act X of Svt. 1996. for 'Governor or the Wazir-i-Wazarat'.] to be guardian of the person or property, or both, of the person concerned, under the State Guardians and Wards Act.
