16. Commissioners to decide who is entitled to vote.
- Whenever the right of any person to vote as a holder of any land shall be disputed, the Commissioners shall determine whether the vote of such person shall or shall not be accepted in respect of such land; and their determination shall be final for the purpose of Section 17:Provided that any "recorded proprietor," as defined by Section 3 of the Land Registration Act, 1876, shall be entitled to vote in respect of any property of which he is the recorded proprietor.(2)Vote for property held by a minor or lunatic. - In the case of a landholder who is a proprietor disqualified to manage his own property under the provisions of the Court of Wards Act, 1879 or any similar law for the time being in force, or who is a minor or a lunatic, the right to vote shall be exercised by any manager of the property of such disqualified proprietor or minor or lunatic appointed by the Court of Wards, or by the Civil Court under the provisions of any law for the time being in force, or, where no such manager has been appointed, by any person who, in the opinion of the Commissioners, duly represents the interests of such minor or lunatic.(3)Case of landholder not found. - Where the holder of any land cannot be found, such land shall be altogether excluded in any commutation that may be made in order to determine whether the landholders of not less than half of the area to be reclaimed or improved have assented to the adoption of the scheme.
