Section 10(1) in The Hyderabad Court of Wards Act, 1350 F
(1)Where a [Collector] [Substituted by A.O., 1956.] has reason to believe that any owner residing, or having his property situated, within his territorial jurisdiction, is or should be declared to be disqualified under section 7, he shall report the facts and circumstances to the Court, and shall in accordance with the direction of the Court, make such inquiry, as may be necessary, into the circumstances of such owner and extent of his indebtedness.
