Section 26(ii) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(ii)the payment of all rents, cases and other demands due in respect of any land held on behalf of the owner, the liquidation of debts payable by the owner, the payment of all expenses which may be necessary to protect the interests of the owner in the Civil Courts or otherwise, the maintenance in an efficient condition of the buildings and other immovable property belonging to the owner, and the payment of such religious, charitable and other allowances as may be considered necessary and proper by the State Government and such allowances and donations befitting the position of the owner's family as the Collector may authorise to be paid; and
