(1)Whenever a Collector receives information that a proprietor of land situated, in his district has died and he has reason to believe that the heir of such proprietor is, or should be declared to be disqualified under Section 10-(a)he may take such steps and make such orders as he thinks proper for the temporary custody and protection of the property and of all deeds, documents or papers relating to the property which he has reason to believe to belong to the heir;(b)he may call upon any other Collector in whose jurisdiction any property or any deeds, documents or papers belonging to the proprietor may be, to take charge of the same ; and thereupon such other Collector shall have the same power with respect to such property, deeds, documents and paper within his district as are conferred by this section on the first-mentioned Collector;(c)if the heir be a minor, he may direct that the person, if any, having custody of the minor shall produce him or cause him to produce at such place and time and before such person as he appoints, and may make such order for the temporary custody and protection of the minor as he thinks proper :Provided that where the minor is a female and belongs to a class ,of females who do not usually appear in public, her production shall be required only in accordance with the manners and customs of the country.(2)Whenever a Collector proceeds under this section he shall forthwith report his action for the information of the Court.
