Section 6(1) in The Hyderabad Court of Wards Act, 1350 F
(1)The Court may exercise all or any of the powers conferred upon it by this Act either directly or through the [Collector] [Substituted by A.O., 1956.] within the limits of whose jurisdiction any ward resides, or any part of the property of any ward is situate, or through any other person whom the Court may, in respect of the property of any ward or any part thereof or for any local limits, appoint for this purpose.
