49. Power to dispose of lunatic's property for certain purposes.
- The Court may, if it appears to be just or for the lunatic's benefit, order that any property, moveable or immovable, of the lunatic, and whether in possession, reversion, remainder, or contingency, be sold, charged, mortgaged, dealt with or otherwise disposed of as may seem most expedient for the purpose of arising or securing or repaying with or without interest money to be applied or which has been applied to all or any of the following purposes, namely :(1)the payment of the lunatic's debts or engagements ;(2)the discharge of any incumbrance on his property ;(3)the payment of any debt or expenditure incurred for the lunatic's maintenance or otherwise for his benefit ;(4)the payment of or provision for the expenses of his future maintenance and the maintenance of such members of his family as are dependent on him for maintenance, including the expenses of his removal to Europe, if he shall be so removed, and all expenses incidental thereto;(5)the payment of the costs of any enquiry under this Chapter, and of any costs incurred by order or under the authority of the Court.
