27. Procedure for ascertaining and declaring disqualification. -
Whenever any Collector has reason to believe that an3' person residing in his district or, being the proprietor of an estate borne on the revenue-roll of his district, should be declared or adjudged to be a disqualified proprietor under section 6, he shall make such inquiry as he may deem necessary; and, if satisfied that such person should be so declared or adjudged, shall make a report of the same to the Court;and the Court shall, on receipt of such report, make such order consistent with this Act, as may seem to it expedient.
