Section 6(2) in Telangana Court of Wards Act, 1350 F
(2)The Court may, with the sanction of the Government or under any rule made under this Act, delegate any of its powers to any [XXX] [The word 'Subedar' was omitted by the A.P.A.O. 1957.] [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or any other person appointed under sub-section (1).
