- The Court of Wards may, at any time release any person or property, or both, from its superintendence :Provided that the property of a land-holder who has been made a ward in accordance with an order made under section 5, shall not be released from the superintendence of the Court of Wards without the previous sanction of the Government:Provided, further, that persons or property under the charge of the Court of Wards in accordance with the provisions of sub-section (2) of section 7, shall not be released without the concurrence of the court which appointed or declared to the Deputy Commissioner to be guardian of the person or property, or both, of the person concerned, under the Patiala Guardians and Wards Act, 2002.
