Section 21 in The Hyderabad Court of Wards Act, 1350 F
21. Collector to act in absence of guardian or manager.
- Where no guardian or manager is appointed by the Court for the person or property of the ward or such office is temporarily vacant, the [Collector] [Substituted by A.O., 1956.] specified in the notification under section 14, or any other person whom the Court may appoint for this purpose; may, under the control of the Court, do all acts that might be done by such guardian or manager.
