18. Report to [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.]
(1)When all claims have been investigated under section 16, the Court of Wards shall submit to the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.], a schedule of the debts and liabilities of the Government ward, and the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.] may, where the property appears to be involved beyond all hope of extrication, or for any other sufficient reason, by order published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], direct that, on a date to be fixed by the order, the superintendence of the property, or of the person and property, of the Government ward by the Court of Wards shall be withdrawn.(2)On the date so fixed-(a)the superintendence shall terminate;(b)the owner of the property under superintendence shall be restored to the possession thereof, subject of any contracts entered into by the Court of Wards for the preservation or benefit of such property; and(c)the claims referred to in section 14, sub-section (3), shall revive.(3)In calculating the periods of limitation applicable to suits to recover and enforce claims revived under sub-section (2), clause (c), the time during which such superintendence has continued shall be excluded.
