Section 35 in Bihar Disqualified Owners' (Management of Property) Act, 1952
35. Suit not to be brought on behalf of disqualified owners unless authorised by the Collector.
- No suit shall be brought on behalf of any disqualified owner by a manager, unless the same be authorised by an order of the Collector:Provided that a manager may authorise a plaint to be filed, in order to prevent a suit from being barred by the law of limitation, but such suit shall not be afterwards proceeded with, except under the sanction of the Collector:Provided further that suits for arrears of rent may be brought on behalf of any disqualified owner if authorised by an order of the manager of the landed property in respect of which such rents are due.
