Section 35(2) in The Hyderabad Court of Wards Act, 1350 F
(2)The Government may at any stage of the proceedings under sections 35, 36 and 39, invest any person either by name or by virtue of his office with the powers of a [Collector] [Substituted by A.O., 1956.] for all or any of the purposes of the said sections.Explanation. - For purposes of this section and section 36 every claim shall be deemed to be a pecuniary claim, notwithstanding that a suit in respect thereof is pending or a dispute with regard to such claim has been referred to arbitration or a decree or an arbitration award has been passed in relation to such claim.
