Section 10(2) in The Hyderabad Court of Wards Act, 1350 F
(2)The Court as also the Government may on their own motion direct any [Collector] [Substituted by A.O., 1956.] within whose territorial jurisdiction any owner resides who is or should be declared to be disqualified under section 7 resides, to make such inquiry as may be necessary, into the circumstances and debts of such owner.
