5. Persons who are to be deemed disqualified in certain cases.
(1)For the purposes of section 4, a person shall be deemed to be disqualified to manage his own property if-(a)such person being a female is declared by the District Court, on the application of the collector and after such judicial inquiry as it thinks necessary, to be unfitted to manage her own property;(b)such person is declared by the District Court, on the like application and after like inquiry, to be incapable of managing or unfitted to manage, his own property owing to-(i)any physical or mental defect or infirmity, or(ii)such habits as cause, or are likely to cause injury to his property; or(c)such person is adjudged by a competent Civil Court to be of unsound mind and incapable of managing his affairs.(2)No appeal shall lie from any declaration under clause (a) and (b) of sub-section (1).
