Section 50 in Bihar Disqualified Owners' (Management of Property) Act, 1952
50. Procedure when Collector's jurisdiction ceases.
- Whenever the Collector is required to withdraw from the charge of the person or property or both of a disqualified owner under any of the contingencies specified in Sections 8 and 9, he shall do so after publishing a notice in the prescribed manner not less than sixty days before the date of such release.
