Section 40(2) in Telangana Court of Wards Act, 1350 F
(2)Any person, holding a decree against the ward or his property, shall be entitled to receive from the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] free of cost the certificate under sub-section (1). Such certificate shall be conclusive proof of the matters stated therein.
