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Union of India - Section

Section 53 in Indian Lunacy Act, 1912

53. Disposal of business premises.

- Where a lunatic has been engaged in business the Court may, if it appears to be for the lunatic's benefit that the business premises should be disposed of, order the manager of the estate to sell and dispose of the same, and the moneys arising from such sale shall be applied in such manner as the Court may direct.