Section 8 in Bihar Disqualified Owners' (Management of Property) Act, 1952
8. Withdrawal from the charge of person or property by the Collector.
- The State Government may, at any time, by notification, direct that the Collector shall, from a date to be specified in such notification, withdraw from the charge of any person or property or both, if the State Government is satisfied that it is no longer expedient that the Collector should retain charge thereof or the properties have passed on the person or persons declared by a competent Court as successor or successors-in-interest or, in the case of an owner who is a minor or a lunatic, when he ceases to be so.
