Section 32 in The Hyderabad Court of Wards Act, 1350 F
32. Eviction of person from possession of ward's property.
- The Court may summarily evict any person in possession of, or occupying in contravention of the provisions of this Act, any property under its superintendence. For this purpose the Court may exercise all the powers which a [Collector] [Substituted by A.O., 1956.] has under section 157 of the Hyderabad Land Revenue Act No. VIII of 1317 Fasli.
