(2)The statement under Sub-section (1) shall he filled-(a)in the case of an adult unmarried person or the sole surviving member of a family, by such person;(b)in the case of a minor, lunatic, idiot or a person subject to like disability, by the guardian, manager or other person in charge of such person or of the property of such person:(c)in the case of a family, by the husband or in his absence by the wife, or, in the absence of both, by the guardian of the minor children;(d)in the case of any other person, by any person competent to act for such person in this behalf.
