Section 9 in Telangana Jagirdars Debt Settlement Act, 1952
9. Control over Board.
(1)A Board shall in all proceedings under this Act be subject to the control of the High Court.(2)The High Court or any person authorised by the High Court in this behalf may inspect or cause to be inspected any property, books or documents in possession of or under the control of the Board and require the Board to furnish such statements, accounts, reports, copies of documents or such other information relating to the proceedings and duties of the Board and may pass such orders thereon as the High Court or the person authorised, as the case may be, thinks fit.
