Section 16(1) in The Central Provinces Court of Wards Act, 1899
(1)When all claims have been investigated under Section 15, the Court of Wards shall submit to the State Government a schedule of the debts and liabilities of the Government Ward, and the State Government may, when the estate appears to be involved beyond all hope of extrication or for any other sufficient reason, by an order published in the official Gazette, direct that, on a date to be fixed by the order, the superintendence of the property and person of the ward shall be relinquished by the Court of Wards.
