Section 60 in The Hyderabad Court of Wards Act, 1350 F
60. Procedure where succession is disputed.
- Where on the death of a ward, the succession of his property or any part thereof is disputed, the Court may retain its superintendence until a claimant has established his title to the same in a Civil Court or a Revenue Court, or institute a suit or proceeding against all the claimants for settlement of their claims.
