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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(1)All deeds, contracts or other instruments executed by the Collector in the exercise of his powers under this Act, may be executed in his own name or on behalf of the disqualified owner, as the circumstances of the case may require.