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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in Indian Lunacy Act, 1912

(1)in such case, no further proceedings in respect of the lunacy shall be taken under any such law, nor shall it be competent to the Court of Wards or to any Collector to appoint a guardian of the person of the said lunatic or a manager of the_ estate except of the immoveable property which so subjects the proprietor as aforesaid ;