- An application for leave to deal with transfer any immovable property of a minor by way of sale, mortgage, lease or otherwise, shall state concisely the substance of the order prayed for as in Form No. G.W. 11 and shall be supported by the affidavit of some disinterested and independent persons, stating what in his opinion is the value of the property proposed to be dealt with transfer and the best manner of disposing of the same in the interest of the minor and also by the affidavit of some person acquainted with the circumstances of the minor, showing the necessity or advantage of the said disposition.
