- In this Act unless there is anything repugnant in the subject or context,-(a)'ward' means any person whose property or whose person and property has or have been taken under the custody and superintendence of the Court of Wards under this Act or by a Firman of H. E. H. the Nizam [passed before the commencement of the Constitution of India] [Inserted by the A.P.A.O. 1957.] or an owner whose property has been notified under section 13, to have been taken under the superintendence of the Court of Wards;(b)'owner' shall mean the following persons:-(1)any person who owns land or has a life interest therein.(2)[ Jagirdar, Hissadar-i-Jagir and Guzarayabi-Jagir as defined in the [Telangana (Abolition of Jagirs) Regulation, 1358 Fasli;] [Substituted by the A.P.A.O. 1957.]](c)'minor' means a person who has not attained the age of 21 years;(d)['Collector'] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] includes the Nazim, Court of Wards.(e)'Court' means the Court of Wards.
