110. Remission of sums due to Wards' estates under decrees.
- The District Officer in any case in which he is allowed to deal with the approval of the Legal Remembrancer, and Commissioner or Heads of Departments in cases where they have power under the preceding rules, are authorised to remit or write off any sums due to Wards' estates under decree of Court, which are found to be irrecoverable.
