Section 41 in Bihar Disqualified Owners' (Management of Property) Act, 1952
41. Notice of certain suit to be given to the District Judge.
(1)In every suit or proceeding arising out of or under the provisions of the Bihar Land Reforms Act, 1950, in respect of any estate or tenure belonging to a disqualified owner, the Court in which the suit or the proceeding has been instituted shall issue a notice of the institution thereof to the District Judge.(2)The District Judge, or the person appointed by him as guardian, may apply to the Court in which the suit or proceeding referred to in sub-section (1) is pending to be added, and shall thereupon be added as a party thereto and shall be entitled to conduct or defend such suit or proceeding, as the case may be.(3)If the notice required by sub-section (1) to be issued to the District Judge in respect of any suit or proceeding is not issued, the decree or order passed in such suit or proceeding shall be voidable at the instance of the District Judge.
