Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Maharashtra - Subsection Section 10(6) in The Hyderabad Court of Wards Act, 1350 F (6)After the aforesaid inquiry, the [Collector] [Substituted by A.O., 1956.] shall submit a report to the Court setting forth all the circumstances of the case.
