Section 31 in The Hyderabad Court of Wards Act, 1350 F
31. Expenses for superintendence.
- The Court may, for the care and management of the ward and the property under its superintendence, and generally for carrying out the purposes of this Act, make necessary appointments and may defray the charges in proper proportion from the properties under its superintendence :Provided that, in no case the charges for supervision and management shall exceed two annas per rupee on the gross income of the said estate.
