Section 2(ii) in The Chota Nagpur Encumbered Estates Act, 1876
(ii)such Deputy Commissioner is satisfied, after making such inquiry as he may think fit, and after considering and placing on record all representations (if any) made by such holder, that such holder has entered upon a course of wasteful extravagance likely to dissipate his property, applies in writing to the Commissioner, stating that the holder of the said property is subject to, or that his said property is charged with, debts or liabilities other than debts due, or liabilities incurred, to the [Government] [Substituted by A.L.O. for 'Crown'.] and requesting that the provisions of this Act be applied to his case, the Commissioner may, with the previous consent of the [State] [Substituted by A.L.O. for 'Crown'.] Government [to be obtained through the Board of Revenue by order] [Inserted by Ben. Act 3 of 1909.] published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], appoint an officer (hereinafter called the Manager) and vest in him the management of the whole or any portion of the immovable property of or to which the said holder is then possessed or entitled in his own right, or which he is entitled to redeem, or which may be acquired by or devolve on him or his heir, during the continuance of such management:
