Section 58(5) in The Hyderabad Court of Wards Act, 1350 F
(5)Such a guardian shall be deemed to have been appointed by the District Judge and to be subordinate to him, and shall have, and be subject to the same rights, duties and liabilities as a guardian appointed under [the Guardians and Wards Act, 1890 (Central Act VIII of 1890)] [Substituted by A.O., 1956.].
