- Proprietors of estates shall be held disqualified to manage their own property when they are-(a)females declared by the Court incompetent to manage their own property;(b)persons declared by the Court to be minors;(c)persons adjudged by a competent Civil Court to be of unsound mind, and incapable of managing their affairs;(d)persons adjudged by a competent Civil Court to be otherwise rendered incapable by physical defects or infirmities of managing their own property;(e)persons to whom the State Government has declared, on their own application, that they are disqualified, and that it is expedient in the public interest that their estate should be managed by the Court.
