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 [the Indian Lunacy Act, 1912] [Words and figures substituted by Bengal Act 1 of 1939.], to the Civil Court of the district within the jurisdiction of which such proprietor may reside.
