- If a co-owner do not within such period, not being less than one month, after the making of an order under Section 87 as the District Judge may fix in this behalf, or where the order has been served as directed by that section, within a like period after such service appoint a common manager, and report the appointment for the information of the District Judge, the District Judge may, unless it is shown to his satisfaction that there is a prospect of a satisfactory arrangement being made within a reasonable time-(a)direct that the estate or tenure or the estates or tenures, or the portion thereof, be managed by the Court of Wards in any case in which the Court of Wards consents to undertake the management thereof, or(b)in any other case, appoint a manager.
