Section 16 in The Hyderabad Court of Wards Act, 1350 F
16. [Collector] [Substituted by A.O., 1956.] to take charge of ward's property.
- When the Court has assumed superintendence of the property of a ward, the [Collector] [Substituted by A.O., 1956.] named in the notification under sub-section (2) of section 14, or if so directed by the Court, the [Collector] [Substituted by A.O., 1956.] of the district in which any part of the property is situate, shall take possession and custody of the property on behalf of the Court and manage it in accordance with the rules made under this Act.
