- The finding of the Court on the inquisition or the finding of the District Court to which the inquisition may have been referred under the provisions of Section 43 with such amendments as may be made under the provisions of Section 44, as the case may be, shall have the same effect, and be proceeded on in the same manner in regard to the appointment of a guardian of the person and a manager of the estate of the lunatic as the findings referred to in Section 12 of the Lunacy (Supreme Courts) Act, 1858 (34 of 1858), immediately before the commencement of this Act.Judicial powers over person and estate of lunatic
