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61.Manager's power to execute conveyances under orders of District Court.- Every manager appointed under this Act, may in the name and on behalf of the mentally ill person,- (a) execute all such conveyances and instruments of transfers by way of sale, mortgage or otherwise of property of the mentally ill person as may be permitted by the District Court; and (b) subject to the orders of the District Court, exercise all powers vested in that behalf in the mentally ill person, in his individual capacity or in his capacity as a trustee or as a guardian.    |
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