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[Cites 0, Cited by 3] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in The Mental Health Act, 1987

(1)Where the District Court records a finding that the alleged mentally ill person is in fact mentally ill and is incapable of taking care of himself and of managing his property, it shall make an order for the appointment of a guardian under section 53 to take care of his person and of a manager under section 54 for the management of his property.