Section 42 in The Hyderabad Court of Wards Act, 1350 F
42. Stay of execution against property of a ward.
- Where a Court has passed an order for execution of a decree against any property of a ward, the [Collector] [Substituted by A.O., 1956.] may, within one year from the date on which superintendence is assumed, apply to the Court to stay the execution; and the Court may secure the interest and any loss of the decree-holder and stay execution of the decree for a reasonable period.
