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State of Bihar - Section

Section 50B in The Court of Wards Act, 1879

50B. Collector or officer appointed by the Court to manage trust property if no manager is appointed.

- If no manager of trust property under the charge of the Court is appointed, the Collector of the district in which the greater part of such property is situated or any other officer whom the Court may appoint in that behalf, shall be competent to do, under the orders of the Court, anything that could be legally done by the trustee of such property.