Section 40(2) in The Guardians and Wards Act, 1977 (1920 A.D.)
(2)If the Court finds that there is sufficient reason for the application, it shall discharge him, and if the guardian making the application is the Collector and [the Government] [In sections 11(2), 22, 23 and 40(2) 'the Government' substituted for 'His Highness' by Act X of Svt. 1996.] approves of his applying to be discharged, the Court shall in any case discharge him.
