- The following proprietors shall be deemed to be disqualified for the management of their property:-(a)Minors.(b)Women declared by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] to be incapable of managing their property.(c)Proprietors adjudged by a competent Civil Court to be of unsound mind and incapable of managing their property.(d)Proprietors declared by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] to be incapable of managing their property owing to any physical or mental defect or infirmity rendering them unfit to manage their property.
