(2)Vote for property held by a minor or lunatic. - In the case of a landholder who is a proprietor disqualified to manage his own property under the provisions of the Court of Wards Act, 1879 or any similar law for the time being in force, or who is a minor or a lunatic, the right to vote shall be exercised by any manager of the property of such disqualified proprietor or minor or lunatic appointed by the Court of Wards, or by the Civil Court under the provisions of any law for the time being in force, or, where no such manager has been appointed, by any person who, in the opinion of the Commissioners, duly represents the interests of such minor or lunatic.
