33. Similar application when proprietor resides within original jurisdiction of High Court or beyond West Bengal. -
If a sole proprietor of an estate, who is resident within the local limits of the ordinary original civil jurisdiction of [the High Court at Calcutta] [Substituted by the Adaptation of Laws Order, 1950.], or resident beyond the territory administered by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] [* * *] [Words omitted by the Adaptation of Laws Order, 1950.] shall be reported by a Collector to be incapable of managing his property by reason of some physical defect or infirmity other than unsoundness of mind, the Court may order the Collector making such report, or such other Collector as the Court may appoint, to apply to the principal Civil Court of the 24-Parganas, or to such other Civil Court as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], on application made to [it] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] by the Collector in that behalf, may determine.Such Civil Court shall thereupon inquire into and determine the question as to the alleged incapacity.
