Section 3(2) in Telangana Court of Wards Act, 1350 F
(2)[ Jagirdar, Hissadar-i-Jagir and Guzarayabi-Jagir as defined in the [Telangana (Abolition of Jagirs) Regulation, 1358 Fasli;] [Substituted by the A.P.A.O. 1957.]](c)'minor' means a person who has not attained the age of 21 years;(d)['Collector'] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] includes the Nazim, Court of Wards.(e)'Court' means the Court of Wards.
