Section 8(2) in The Hyderabad Court of Wards Act, 1350 F
(2)Any action taken by the [Collector] [Substituted by A.O., 1956.] under sub-section (1) shall be reported by him without undue delay to the Court, which shall decide whether the [Collector] [Substituted by A.O., 1956.] should withdraw his management or submit a report under section 10.
