Section 17(2) in Chota Nagpur Encumbered Estates Act, 1876
(2)the receipt of the Manager for any moneys paid to him as such shall discharge the person paying the same therefrom and from being concerned to see to the application thereof.][18B. Power of Manager to contract and take action for the benefit of the property. - subject to the sanction of the Commissioner, the Manager, shall have power to enter upon any contract or to execute or relinquish any release or counterpart of a lease, or to take any action not otherwise provided for in this Act which in his opinion is necessary for the proper care and management of the property.]VI-Miscellaneous
