Section 24 in The Hyderabad Court of Wards Act, 1350 F
24. Powers of manager.
- Subject to the control of the Court, the manager may -(a)collect the income of the ward's property under the superintendence of the Court, and all moneys due to the ward and grant receipts therefor;(b)under the orders of the Court, grant or renew leases for good management of the property and do any act for which he has been authorised by the Court, generally or specially.
