Partition Act, 1893
5. Representation of parties under disability
In any suit for partition a request for sale may be made or an
undertaking, or application for leave, to buy may be given or made on behalf of
any party under disability by any person authorized to act on behalf of such
party in such suit, but the Court shall not be bound to comply with any such
request, undertaking or application unless it is of opinion that the sale or
purchase will be for the benefit of the party under such disability.