Section 33 in The Hyderabad Court of Wards Act, 1350 F
33. Rent, profits and other sums recoverable as land-revenue.
- The Court shall, in respect of rents, lease money or land-revenue due in respect of the property under its superintendence, have the same powers, possessed by a [Collector] [Substituted by A.O., 1956.] for the recovery of land-revenue under the Hyderabad Land Revenue Act No. VIII of 1317 Fasli.
