Section 10 in Telangana Court of Wards Act, 1350 F
10. Inquiry into circumstances of owner by order of Court.
(1)Where a [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] 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.(2)The Court as also the Government may on their own motion direct any [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] within whose territorial jurisdiction any owner, who is or should be declared to be disqualified under section 7, resides, to make such inquiry as may be necessary, into the circumstances and debts of such owner.(3)The [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may either himself make an inquiry under sub-section (1) or (2) or direct a [Deputy or Assistant Collector] [Substituted for the word 'Duwam Talukdar' (Second Talukdar) by the A.P.A.O. 1957.] or any other person to make necessary inquiry.(4)The officer conducting an inquiry under this section, shall in addition to notifying in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] 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.(5)From the date of the notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] the owner shall be subject to the prohibitions mentioned in section 29 so long as inquiry is proceeding and until the orders of Government are passed thereon.(6)After the aforesaid inquiry, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] shall submit a report to the Court setting forth all the circumstance of the case.(7)The question whether the provisions of this section have been complied with, shall be decided by the Government whose decision shall be final.
