Section 55(1) in Tamil Nadu Court of Wards Act, 1902
(1)The Court may, with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], at any time within two years from the date of the notification published under section 19, release from its superintendence, on a day to be notified, the property of a person who has been made a ward of the Court in pursuance of an order under section 18 without liquidating any' of his debts and liabilities or after liquidating some of the debts and liabilities the Court is satisfied that it is impracticable to liquidate within a reasonable time all the debts and liabilities or such of them, as have not been liquidated and in either case the legal incapacity of such ward shall cease on the date so notified.
