Section 40(1) in The Bombay Court of Wards Act, 1905
(1)Where superintendence has been assumed in pursuance of an order under section 9, sub-section (1), the Court of Wards shall withdraw such superintendence as soon as, in the opinion of the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.], the property is free from embarrassment.
