Section 33 in Telangana Court of Wards Act, 1350 F
33. Rent, profits and other sums recoverable as land revenue.
- The Court shall, in respect of rents, lease money or land revenue due in respect of the property under its superintendence, have the same powers possessed by a [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] for the recovery of land revenue under the [Telangana Land Revenue Act, 1317 F] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act VIII of 1317 F.).
