89. Local Government may nominate manager for local area.
- Local Government may nominate a person for any local area to manage all estates and permanent tenures within the local area for which it may be necessary to appoint a manager under Clause (b) of Section 88, and, when any person has been so nominated, no other person shall be appointed manager under that clause by the District Judge unless, in the case of any estate or permanent tenure, the District Judge thinks fit to appoint one of the co-owners themselves as manager.
