(1)The Court of Wards may after making an investigation under Section 10-D, when it appears to the Court that [any estate or trust property of which it has taken charge] [Substituted by Section 12(a) of Bihar Act 4 of 1940.] is involved beyond all hope of extrication for any other sufficient reason, by notice published in the manner provided in Section 64-A, declare that it will, on a date to be fixed by the notice, relinquish charge of the property and person (or of the property, as the case may be) of the ward under this section.
