Section 39(1) in The Hyderabad Court of Wards Act, 1350 F
(1)The [Collector] [Substituted by A.O., 1956.] shall, after making such inquiry as he deems fit, decide as to which claims notified to him or presented to him under section 36, are to be allowed in whole or in part and which are to be disallowed. On such decision being confirmed by the Court, the [Collector] [Substituted by A.O., 1956.] shall give written notice of the same to the claimants.
