Section 28(f) in Telangana Court of Wards Act, 1350 F
(f)first mortgages of immovable property where the owner's title thereto is not limited in time and which is situate in [the State of Telangana] [Substituted for the words 'Telangana area of the State of Andhra Pradesh' by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] or in [any part of India] [Substituted for the words 'British India' by the A.P.A.O. 1957.].
