Section 12 in Telangana Court of Wards Act, 1350 F
12. Order for assumption of superintendence by Court and notifying it.
(1)Where the Court has assumed protection and superintendence of the property or person and property, of the owner under clause (a) of sub-section (1) of section 7, the Court shall cause the Firman of H.E.H. the Nizam to be published in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.].(2)The Government may, on the Court's recommendation order the Court to assume protection and superintendence of the property or person and property of the owners mentioned in clauses (b), (c), (d) and (e) of subsection (1) of section 7. An order made by Government shall be published in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.].
