Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Telangana - Section Section 4 in Telangana Court of Wards Act, 1350 F 4. [ Appointment of the Court. [Substituted for section 4 by the A.P.A.O. 1957.] - The Board of Revenue shall be the Court, and for the purposes of this Act, the Collector shall be subject to the orders of the Court].
