Section 50(1)(d) in The Mental Health Act, 1987

[Cites 0, Cited by 2] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(d) in The Mental Health Act, 1987

(d)where the property of the alleged mentally ill person comprises land or interest in land, or where the property or part thereof is of such a nature as can lawfully be entrusted for management to a Court of Wards established under any law for the time being in force in the State, by the Collector of the District in which such land is situate,

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Union of India - Subsection

Section 50(1)(d) in The Mental Health Act, 1987