31. Application to Civil Court in case of lunatics.
- If a sole proprietor of an estate, who does not reside within the local limits of the ordinary original civil jurisdiction of the High Court, is reported by a Collector to be of unsound mind and incapable of managing his affairs, the Court may order the Collector making such report, or such other Collector as the Court may appoint, to apply, in pursuance of the provisions of [Act 35 of 1858] [Act 35 of 1858 repealed and re-enacted by Act 4 of 1912 and reference now be construed as reference to the latter Act, vide Section 8, General Clauses Act, 1897.], to the Civil Court of the district within the jurisdiction of which such proprietor may reside.
