Section 10(4) in The Hyderabad Court of Wards Act, 1350 F
(4)The officer conducting an inquiry under this section, shall, in addition to notifying in the [Official Gazette] [Substituted by A.O., 1956.] the date appointed by him for inquiry, notify the same in such manner as the Government may by a special or general order prescribe in this behalf. He shall also cause to be served a notice on the owner, and where the owner is a minor, on the person having custody or charge of the person or property of the owner or both, and shall give them an opportunity to be heard and to adduce evidence.
