Section 5(1)(c) in The Bombay Court of Wards Act, 1905

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Bombay Presidency - Subsection

Section 5(1)(c) in The Bombay Court of Wards Act, 1905

(c)persons declared by the District Court, on the like application and after the like inquiry, to be incapable of managing, or unfitted to manage, their own property owing to

(i)any physical or mental defect or infirmity, or

(ii)such habits as cause, or are likely to cause, injury to their property or to the well-being of their inferior holders; and

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Bombay Presidency - Subsection

Section 5(1)(c) in The Bombay Court of Wards Act, 1905