27. Procedure for ascertaining and declaring disqualification.
- Whenever any Collector has reason to believe that any person residing in his district, or being the proprietor of an estate borne on the revenue-roll of his district should be declared or adjudged to be a disqualified proprietor under Section 6, he shall make such inquiry as he may deem necessary; and if satisfied that such person should be so declared or adjudged, shall make a report of the same to the Court; and the Court shall, on receipt of such report, make such order consistent with this Act as may seen to it expedient.
