5. Land holders or pension-holders to be deemed disqualified in certain cases.
(1)The following land-holders [or pension-holders] [These words were inserted by Section 4(2) of the Bombay Court of Wards (Amendment) Act, 1913.] shall, for the purposes of section 4, be deemed to be disqualified to manage their own property, namely:-(a)minors;(b)females 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 their own property;(c)persons declared by the District Court, on the like application and after the like inquiry, to be incapable of managing, or unfitted to manage, their 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 their property or to the well-being of their inferior holders; and(d)persons adjudged by a competent Civil Court to be of unsound mind and incapable of managing their affairs.(2)No appeal shall lie from any declaration under clause (b) or (c) of subsection (1).
