Section 45(1) in The Pepsu Court of Wards Act, 2008
(1)Whenever a ward dies or ceases to be under any legal incapacity, and his property is, at the time of his death or cessation of incapacity, still encumbered with debts and liabilities, the Court of Wards may either release such property or, with the sanction of the Government, retain it or any part thereof under its superintendence until such debts and liabilities have been discharged.
