Section 53 in The Hyderabad Court of Wards Act, 1350 F
53. Withdrawal of superintendence.
- The Court shall, save as provided in section 56, withdraw superintendence of the person and property of the ward when -(a)the ward attains majority;(b)a Civil Court declares that he is no more insane;(c)[an order of the Government] [Substituted by A.O., 1956.] is issued if the superintendence was imposed under clause (a) of subsection (1) of section 7;(d)the Government revokes its declaration that any owner is disqualified :Provided that, where superintendence has been assumed under section 12, the Court may with the previous sanction of the Government, at any time withdraw its superintendence from the person or property of the ward or from both.
