- A trust may be created(a)by every person competent to [contract] [See the Indian Contract Act, 1872 (9 of 1872), Section 11.]; and,(b)with the permission of a principal Civil Court of original jurisdiction, by or on behalf of a minor;but subject in each case to the law for the time being in force as to the circumstances and extent in and to which the author of the trust may dispose of the trust-property.
