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[Cites 0, Cited by 1] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(1) in Indian Lunacy Act, 1912

(1)If the alleged lunatic resides at a distance of more than fifty miles from the place where the District Court is held to which the application is made, the said Court may issue a commission to any subordinate Court to make the inquisition, and such subordinate Court shall