Section 47 in Bihar Disqualified Owners' (Management of Property) Act, 1952
47. Disabilities of disqualified owner.
- A disqualified owner shall not be competent-(a)to transfer or create any charge on, or interest in, any part of his property which is under the charge of the Collector, or to enter into any contract which may involve him in pecuniary liability; but nothing in this clause shall be deemed to affect the capacity of such owner to enter into a contract of marriage:Provided that he shall not incur in connection therewith any pecuniary liability, except such as, having regard to the personal law to which he is subject, and to his rank and circumstances, the Collector may, in writing, declare to be reasonable;(b)to dispose of his property by will, without the consent in writing of the State Government given either previously or subsequently to the making of the will but during the lifetime of the testator:Provided that the State Government shall not withhold its consent under clause (b), if the testamentary disposition is not contrary to the personal or special law applicable to the disqualified owner, and does not appear likely to cause pecuniary embarrassment to the property or to lower the influence or respectability of his family in public estimation:Provided further that the State Government may ratify any will to the making of which the consent of the State Government was not given during the lifetime of the testator.
