- The Court may, with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in all cases where superintendence has been assumed pursuance of orders under section 15, at any time release from its superintendence the person or property of a ward or both and shall save as provided in section 57 release from superintendence-(a)the person and property of a ward disqualified under clause (a) of section 9 as soon as he ceases to be a minor;(b)the person and property of a ward disqualified under clause (c) of section 9 as soon as it is found by a competent Civil Court that the disability has ceased;(c)the person and property of a proprietor declared to be disqualified under clause (b) or (d) of section 9 as soon as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] revokes its declaration that such proprietor is disqualified;(d)the property of an undivided Hindu family, and the person of every coparcener therein who is not possessed of separate estate, as soon as any coparcener ceases to be disqualified under section 9.
