33. Similar application when proprietor resides within original jurisdiction of Court of Judicial Commissioner or beyond the Union territory of Manipur.
- If a sole proprietor of an estate, who is resident within the local limit of the ordinary original civil jurisdiction of the High Court, or resident beyond the territories administered by the State Government, shall be reported by a Collector to be incapable of managing his property by reason of some physical defect or infirmity other than unsoundness of mind, the Court may order the Collector making such report, or such other Collector, as the Court may appoint, to apply to the principal Civil Court or such other Civil Court as the State Government on application made to him by the Collector in that behalf, may determine.Such Civil Court shall thereupon inquire into and determine the question as to the alleged incapacity.
