Section 14F(7) in West Bengal Land Reforms Rules, 1965.
(7)(a)Where the raiyat or the intermediary, as the case may be, is a minor, the payment may be made to his natural guardian, or to a guardian appointed by the will of his parents, or to a guardian appointed or declared by a Court, or to a person empowered to act as, or exercise the powers of, a guardian by or under any enactment relating to Court of Wards.(b)When the raiyat or the intermediary, as the case may be, is a lunatic, the payment may be made to the manager of the estate of the lunatic which includes the vested lands and vested interests in land, provided such manager has been appointed under the Indian Lunacy Act, 1912 (4 of 1912).
