(2A)[ The statement under Sub-section (2) shall be filed,-(a)in the case of an adult unmarried person, by such person:(b)in the case of a minor, lunatic. idiot or a person subject to like disability, the guardian, manager or other person in charge of such person or of the property of such person;(c)in the case of a family the husband or in his absence, the wife, or in the absence of both, the guardian of the minor children;(d)in the case of any other person, any person competent to Act for such person in this behalf.]
