Section 10(2) in Telangana Court of Wards Act, 1350 F
(2)The Court as also the Government may on their own motion direct any [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] within whose territorial jurisdiction any owner, who is or should be declared to be disqualified under section 7, resides, to make such inquiry as may be necessary, into the circumstances and debts of such owner.
