56. When estate taken under management under section 18 may be made over to proprietor.
- 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' war substituted for 'Provincial' by the Adaptation Order of 1950.], replace any proprietor made a ward of the Court in pursuance of an order under section 18 in the management of Iris estate on a day to be notified if the debts and liabilities binding on his estate have been discharged, and the Court is satisfied that he will thereafter Ire competent to take charge of his estate and administer, his own affairs and his legal incapacity shall cease on such date.
