Section 32 in Telangana 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 for the word 'Taluqdar' by the A.P.A.O. 1957.] has under section 157 of the [Telangana Land Revenue Act, 1317 F.] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act VIII of 1317 F.).
