Section 16 in Telangana Court of Wards Act, 1350 F
16. [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] to take charge of ward's property.
- When the Court has assumed superintendence of the property of a ward, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] named in the notification under sub-section (2) of section 14, or if so directed by the Court, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] 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.
