Section 3 in Bihar Disqualified Owners' (Management of Property) Act, 1952
3. Powers of the Collector to take charge of person and other properties of disqualified owner.
(1)As soon as the estate or tenure of a disqualified owner vests in the State under Section 3 of the Bihar Land Reforms Act, 1950, the Collector may take charge of the other properties or the person, or of the person and other properties, of such owner and also of the properties and the person of any minor member of the family of such owner who is resident within the State of Bihar and has an immediate or reversionary interest in the properties of such owner:Provided that the Collector shall not take charge of such properties unless they include agricultural land.(2)Whenever one of or more the joint owners whose properties the Collector has taken charge of ceases to be subject to the jurisdiction of the Collector, the Collector may retain charge of the person and properties of the other joint owners who continue to be subject to the jurisdiction of the Collector:Provided that in case any person entitled to any property jointly with any joint owners who continue to be subject to the jurisdiction of the Collector shall consent thereto, the Collector may retain or resume charge of the property of such joint owner or any part thereof, so long as the property of such joint owners as aforesaid remains in charge of the Collector.(3)The State Government may, by rules, define the powers of Collector and Commissioners respectively when the property of a disqualified owner is situated in two on more districts or in two or more divisions.
