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Union of India - Section

Section 81 in Indian Lunacy Act, 1912

81. Penalty on manager for refusing to deliver accounts or property.

- The District Court may impose a fine not exceeding five hundred rupees on any manager of the estate of a lunatic who willfully neglects or refuses to deliver his accounts or any property in his hands within the time fixed by the Court, and may realize such fine as if it were a sum due under a decree of the Court, and may also commit the recusant to the civil jail until he delivers such accounts or property.