Section 14 in The Hyderabad Court of Wards Act, 1350 F
14. Superintendence to extend to whole of ward's property. Orders as to commencement of superintendence to be notified.
(1)The Government may, for the purpose of publication of the Firman of H.E.H., order and notification under sections 12 and 13, prescribe generally any other manner in addition to the [Official Gazette] [Substituted by A.O., 1956.]. In view of any special case, the Government may in addition to the prescribed mode determine any other special manner.(2)On publication under sub-section (1), the Court shall appoint the [Collector] [Substituted by A.O., 1956.] or any person who shall under this Act. discharge the duties of a [Collector] [Substituted by A.O., 1956.],(3)With effect from the date of publication of Firman of H.E.H. and order under sections 12 and 13 the owner shall be deemed to become a ward and the protection and superintendence of his person or property or both by the Court shall be deemed to take effect from the said date.(4)With effect from the said date all movable, and immovable property of the owner whether the Court has or has no knowledge thereof, shall be deemed to be under the superintendence of the Court.(5)Where after the Court has assumed superintendence, the ward has inherited any property or acquired any right or is otherwise declared entitled to any property or right, such property or right shall be deemed to be under the superintendence of the Court ;Provided that, the Court may, in the interest of the ward, assume or refuse to assume superintendence of any property or right successor or representative after the date on which an order of Government is published.
