Section 55 in The Hyderabad Court of Wards Act, 1350 F
55. Withdrawal of superintendence of estate taken over under section 13.
- If, in respect of any owner who has been made a ward under section 13, the Court is satisfied that his debts and liabilities have been discharged to an extent that he will thereafter be able to manage his estate and admitted his affairs, the Court may, with the sanction of the Government, make over the management of the estate to the owner on a day to be notified. The owner shall, on the date when the management is made over, cease to be disqualified.
