Section 58(3) in Telangana Court of Wards Act, 1350 F
(3)In appointing a guardian under this section, the Court shall have due regard for the provisions of [sections 3 and 17 of the Guardians and Wards Act, 1890] [Substituted for 'sections 2 and 11 of the Hyderabad Guardianship Act V of 1317 F.' by the A.P.A.O. 1957.] (Central Act 8 of 1890.).
