58. Power to order transfer of stock of lunatic residing out of India and the United Kingdom.
- Where any such stock or Government securities or share in a company is or are standing in the name of, or vested in, any person residing out of India and not in any part of the United Kingdom, the Court upon being satisfied that such person has been declared lunatic, and that his personal estate has been vested in a person appointed for the management thereof, according to the law of the place where he is residing, may order some fit person to make such transfer of the stock, securities or shares or of any part thereof, to or into the name of the person so appointed or otherwise, and also to receive and pay over the dividends and proceeds as the Court thinks fit.General
