13. Management of estates and tenures vested in the State.
- All estates and tenures vested in the State under the provisions of this Act shall, as far as practicable, be managed according to the Rules for the time being in force for the management of Government estates subject to such directions as may, by general or special order, be issued from time to time by the State Government in his behalf: Provided that in an area in respect of which a Gram Panchayat has been established under Section 3 of the Bihar Panchayat Raj Act, 1947 (Bihar Act 7 of 1948), the State Government may on such terms and conditions as it may by general or special order, fix and, subject to such rules as may be prescribed, entrust the management of such estates and tenures including trees, forests, fisheries, Jalkars, hats, bazars and ferries, comprised in such estates and tenures within the said area to the Executive Committee of such Gram Panchayat.
