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Union of India - Section

Section 56 in The Mental Health Act, 1987

56. Manager of property to execute bond

.Every person who is appointed as the manager of the property of a mentally ill person by the District Court or by the Collector shall, if so required by the appointing authority, enter into a bond for such sum, in such form and with such sureties as that authority, may specify, to account for all receipts from the property of the mentally ill person.