6C. Application in respect of property held in trust.
(1)The application referred to in clause (e) of sub-section (1) of Section 6 shall be made if the property is already hold in trust, then by the person acting in the administration of the trust, or, where there are more persons than one so acting, then by those persons or a majority of them.(2)For the purposes of this Section, the executor or administrator of a deceased trustee of property held in trust shall be deemed to be a person acting in the administration of the trust.
