Section 15 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
15. Jagirs under the management of Court of Wards or a Committee.
- Where a Jagir is under the management of the Court of Wards or of a Committee of Management, appointed by the Government, the duties of the Jagir Administrator under this Regulation may at the discretion of Government be discharged by the Court of Wards or the Committee of Management, as the case may be.
