Section 46(1) in The Hyderabad Court of Wards Act, 1350 F
(1)No suit relating to the person or property of any ward, shall be instituted in any Civil Court unless the plaintiff has given notice in writing of his intention to the [Collector] [Substituted by A.O., 1956.] or to the person appointed under sub-section (2) of section 14 and until the expiration of two months after such notice is given.
