71. Power to District Court to appoint guardian and manager and take security from manager.
(1)In all other cases the District Court shall appoint a manager of the estate of the lunatic and may appoint a guardian of his person;Provided that a District Court may, instead of appointing a manager of the estate of a lunatic, exercise any of the powers conferred on the High Court under Sees. 56 and 59. (2) Any person who has been appointed by the District Court or Collector to manage the estate of a lunatic shall, if so required, enter into a bond in such form and with such sureties as to the Court or the Collector, as the case may be, may seem fit, engaging duly to account for what he may receive in respect of the property of the lunatic.
