Section 21 in Telangana Court of Wards Act, 1350 F
21. [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] to act in absence of guardian or manager.
- Where no guardian or manager is appointed by the Court for the person or property of the ward or such office is temporarily vacant, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] specified in the notification under section 14, or any other person whom the Court may appoint for this purpose, may, under the control of the Court, do all acts that might be done by such guardian or manager.
