Section 52 in Bihar Hindu Religious Trusts Act, 1950
52. Notice to Board of proceeding under the Land Acquisition Act, 1894, in respect of property belonging to a religious trust.
(1)in the course of a proceeding under the Land Acquisition Act, 1894 (1 of 1894), the Collector shall before making an award in respect of a property belonging to a religious trust issue a notice to the Board and shall stay further proceedings to enable it to plead as a party to the proceeding at any time within three months from the date of the receipt of the notice.(2)Where the Board has reason to believe that any property under acquisition is a property belonging to a religious trust, it may at any time before the award is made appear and plead as party to the proceeding.(3)When the Board has appeared under the provisions of sub-section (2) no order shall be passed under Section 31 or Section 32 of the Land Acquisition Act, 1894 (1 of 1894), without giving opportunity to the Board to be heard.(4)Any order passed under Section 31 or Section 32 of the Land Acquisition Act, 1894 (1 of 1894) without giving opportunity to the Board to be heard, shall be voidable at the instance of the Board.
