(1)Where an alleged mentally ill person is possessed of property, an application for holding an inquisition into the mental condition of such person may be made either(a)by any of his relatives, or(b)by a public curator appointed under the Indian Succession Act, 1925 (39 of 1925), or(c)by the Advocate-General of the State in which the alleged mentally ill person resides, or(d)where the property of the alleged mentally ill person comprises land or interest in land, or where the property or part thereof is of such a nature as can lawfully be entrusted for management to a Court of Wards established under any law for the time being in force in the State, by the Collector of the District in which such land is situate,to the District Court within the local limits of whose jurisdiction the alleged mentally ill person resides.
