(1)Every manager of the estate of a lunatic appointed as aforesaid may exercise the same powers in the management of the estate as might have been exercised by the proprietor if not a lunatic, and may collect and pay all just claims, debts, and liabilities due to or by the estate of the lunatic :Provided that no manager so appointed shall without the permission of the Court-fa) mortgage, charge, or transfer by sale, gift, exchange or otherwise any immoveable property of the lunatic,(b)lease any such property for a term exceeding five years.Such permission may be granted subject to any condition or restriction which the Court thinks fit to impose.
