Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Indian Lunacy Act, 1912

(4)If he is not so satisfied, he shall fix a date ( notice whereof shall be given to the petitioner and to any other person to whom in the opinion of the Magistrate notice should be given ) for the consideration of the petition, and he may make such further or other inquiries of, or concerning, the alleged lunatic as he thinks fit.