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Union of India - Section

Section 51 in The Mental Health Act, 1987

51. Issues on which finding should be given by District Court after inquisition

.On completion of the inquisition, the District Court shall record its findings on,
(i)whether the alleged mentally ill person is in fact mentally ill or not, and
(ii)where such person is mentally ill, whether he is incapable of taking care of himself and of managing his property, or incapable of managing his property only.