Section 30 in Bihar Disqualified Owners' (Management of Property) Act, 1952
30. Power of Collector to authorise manager to bring suits on behalf of disqualified owner.
(1)If the Collector retains charge of any property under Section 9, he may confer on the manager generally or in any specified case or class of cases all such powers as to bringing and defending, on behalf of the disqualified owner, suits relating to such property as the owner of such property would have had if the Collector had not so retained charge.(2)If the Collector confers on the manager any power under sub-section (1), the manager shall be entitled to bring or defend any suit in pursuance of such power, and shall in any such suit be described as the manager of the property, of which or of any part of which the Collector retains charge under Section 9, acting on behalf of the disqualified owner and it shall not be necessary to name such owner.Explanation. - For the purposes of this Chapter, the manager shall be described in all suits or proceedings as the manager of the property of a disqualified owner who shall be named.
