Section 20(4) in Telangana Court of Wards Act, 1350 F
(4)The appointment of a guardian under this section, shall be subject to the provisions contained in [sections 3 and 17 of the Guardians and Wards Act, 1890.] [Substituted for 'sections 2 and 11 of the Hyderabad Guardianship Act No.V of 1317 F.' by the A.P.A.O. 1957.] (Central Act 8 of 1890.)
