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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(1)(b) in Telangana Court of Wards Act, 1350 F

(b)if the successor be a minor, direct the person in whose custody or protection the minor is to produce him or cause to be produced at such time and place, and before him or any person appointed by the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] for this purpose. The [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may make suitable orders for the temporary custody and protection of such minor, and if the minor be a female such direction shall be given with due regard to the custom and usage of the country.