7. Jurisdiction of Court over disqualified proprietors.
- Whenever the sole proprietor of an estate, or all the joint proprietors of an estate are disqualified as provided in the last preceding section, the Court shall have power to take charge of all the property of every such proprietor or joint proprietor within its jurisdiction, and of the person of any such proprietor or joint proprietor who is resident within its jurisdiction; and also of the person and property of any minor member of the family or any such proprietor or joint proprietor who has an immediate or reversionary interest in the property of such proprietor or joint proprietor:Provided that the Court shall not be empowered to take charge of the property of a proprietor disqualified on his own application under Clause (e) of Section 6.
