34. Power and duties of Courts when inquiry is instituted under section 32 or 33. -
When any inquiry is instituted by a Civil Court under section 32 or section 33, such Court shall, for the purposes of making such inquiry, have the powers conferred, and proceed in the manner prescribed, by [the Indian Lunacy Act, 1912,] [Words and figures substituted by Bengal Act 1 of 1939.] with respect to the inquiries directed to be made by the said Act.The Civil Court shall transmit to the Court of Wards a copy of the order made on each such inquiry; and the Court of Wards shall thereupon in case the proprietor has been found by the Civil Court to be incapable as aforesaid, make such order, consistent with this Act, as it shall think fit.The Civil Court shall have, with reference to proprietors who have been adjudged to be incapable as aforesaid, the same powers as are conferred on a Civil Court by [section 82 of the Indian Lunacy Act, 1912] [Words and figures substituted by Bengal Act 1 of 1939.], with reference to persons adjudged to be of unsound mind and incapable of managing their affairs.
