15. State Government may declare proprietor disqualified and direct Court to assume superintendence.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation. Order of 1950.], on receipt of the Court's recommendation, may in any case falling under clause (b) or (d) of section 9 declare the proprietor to be disqualified, and in any case falling under section 9 may order the Court to assume the superintendence of the person or property of the proprietor or of both.
