(6)Manager. - "Manager" means every person who is appointed by the Collector, the [Court of Wards] [See also Bengal Act 9 of 1879.] or by any Civil Court or Criminal Court to manage any estate or revenue-free property or any part thereof, and every person who is in charge of an estate or revenue-free property or any part thereof on behalf of a minor, idiot or lunatic,or on behalf of a religious or charitable foundation [or as a trustee or executor] [Added by Section 2 of Bengal Act 2 of 1906.];
