Section 42 in Telangana Court of Wards Act, 1350 F
42. Stay of execution against property of ward.
- Where a Court has passed an order for execution of a decree against any property of a ward, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may, within one year from the date on which superintendence is assumed, apply to the Court to stay the execution; and the Court may, secure the interest and any loss of the decreeholder and stay execution of the decree for a reasonable period.
