Section 3(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(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.
