107. Power to nominate person to act in all cases under Clause (b) of last section.
- The State Government may nominate a person for any local area to manage all estates, sub-proprietary interests and tenures within that local area for which it may be necessary to appoint as manager under Clause (b) of Section 106; and, when any person has been so nominated, no other person shall be appointed manager under that clause by the District Judge unless in the case of any estate the District Judge thinks fit to appoint one of the co-owners themselves as manager.
