Section 3(f) in State Land Acquisition Act, 1990 (1934 A.D.)
(f)the following persons shall be deemed to be "entitled to act" as and to the extent hereinafter provided (that is to say) the guardians of minors, or of lunatics or idiots, and trustees for other persons beneficially interested who are under disability, shall be deemed, respectively, the persons entitled to act to the same extent as the minors, lunatics or idiots themselves, if free from disability, could have acted :
