Section 3 in The Hyderabad Court of Wards Act, 1350 F
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)'ward' means any person whose property or whose person and property has or under the custody and superintendence of the Court of Wards under this Act or by a Firman of H.E.H. the Nizam [passed before the commencement of the Constitution of India] [Substituted by A.O., 1956.], or an owner whose property has been notified under section 13, to have been taken under the superintendence of the Court of Wards;(b)'owner' shall mean the following persons :-(1)any person who owns land or has a life interest therein;(2)[ Jagirdar, hissadari-Jagir and guzarayabi-Jagir as defined in the Hyderabad (Abolition of Jagirs) Regulations, 1358 Fasli] [Substituted by A.O., 1956.];(c)'minor' means a person who has not attained the age of 21 years;(d)[* * *] [Omitted by A.O., 1956.];(e)'Court' means the Court of Wards.
