Section 17 in The Hyderabad Court of Wards Act, 1350 F
17. Powers of [Collector] [Substituted by A.O., 1956.].
- A [Collector] [Substituted by A.O., 1956.] who takes the property in his possession and custody, may -(a)require any person in possession of any movable property to the possession of which the ward is entitled or of any accounts or papers relating to the property of the ward to deliver up such property, accounts or papers to him within a specified time;(b)in case there is reason to believe that any movable property to the possession of which the ward is entitled or any accounts or papers relating to the property of the ward, are to be found in any room, box or receptacle in any house in possession of the ward, break open or authorise to break open such house, or room, box or receptacle for the purpose of searching for such property or accounts or papers, and take or authorise any other person to take every precautionary measure for preventing clandestine removal of accounts, papers or property from such house or room:Provided that, an entry into any house or room occupied by a pardahnashin lady shall not be lawful unless sufficient time and adequate facilities are afforded to her for withdrawing therefrom;(c)summon for examination any person who is or was in the employ of the ward and any person who was in the employ of the deceased owner from whom the ward got the property; and defray the necessary expenses for summoning and attendance out of the profits from the ward's property;(d)require all persons in possession of the immoveable property of the ward or interested thereon, to produce documents in respect of their possession or interest.
