Section 3(2) in The Hyderabad Court of Wards Act, 1350 F
(2)[ Jagirdar, hissadari-Jagir and guzarayabi-Jagir as defined in the Hyderabad (Abolition of Jagirs) Regulations, 1358 Fasli] [Substituted by A.O., 1956.];(c)'minor' means a person who has not attained the age of 21 years;(d)[* * *] [Omitted by A.O., 1956.];(e)'Court' means the Court of Wards.
