Proprietors of estates shall be held disqualified to manage their own property when they are-(a)females declared by the Court incompetent to manage their own property;(b)persons declared by the Court to be minors;(c)persons adjudged by a competent Civil Court to be of unsound mind, and incapable of managing their affairs;(d)persons adjudged by a competent Civil Court to be otherwise rendered incapable by physical defects or infirmities of managing their own property;(e)[ persons as to whom the] [Clause (e) added by Act 4 of 1892.] [Court] [Word substituted by Bengal Act 5 of 1915.] has declared, on their own application, that they are disqualified, and that it is expedient in the public interest that their estates should be managed by the Court.
