Section 6(2) in The Bombay Money-Lenders Act, 1946
(2)The application shall be in writing and shall be signed-(a)(i)if the application is made by an individual, by the individual;(ii)if the application is made on behalf of an undivided Hindu family, by the manager [* * *] [The words 'and the adult coparceners' were deleted by Bombay 58 of 1948, Section 3(ii)(a).] of such family;(iii)if the application is made by a [ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 3(ii)(b).] company] or unincorporated body, by the managing director or any other person having control of its principal place of business in [the territory of India except Part B States] [These words and letter were substituted for the words, 'British India' by the Adaptation of Laws Order, 1950.] [but including the Saurashtra and Hyderabad areas of the State of Bombay] [These words were inserted by Bombay 50 of 1959, Section 4(e).] or of its place of business in the area in which it intends to carry on the business; or(b)by an agent authorised in this behalf by a power of attorney by the individual money-lender himself, or the family, or the [ [*] [These words were substituted for the word 'bank' by Bombay 58 of 1948, Section 3(ii)(b).] company] or the unincorporated body, as the case may be.
