Section 90(2)(c) in The Mental Health Act, 1987

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2)(c) in The Mental Health Act, 1987

(c)where the mentally ill person dies during his mental illness without leaving any person legally entitled to succeed to his estate, the whole of the surplus amount shall, with the prior permission of the District Court, be utilised for such charitable purpose as may be approved by the District Court.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 90(2)(c) in The Mental Health Act, 1987