Section 2(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(1)"disqualified owner" means a person who, immediately before the commencement of this Act, was a holder of immovable property in respect of which an order under Section 2 of the Chota Nagpur Encumbered Estates Act, 1876, has been published in the Official Gazette, or was a ward whose person or property or both were placed under the charge of the Court of Wards under clauses (a), (b), (c) or (f) of sub-section (1) of Section 6 of the Court of Wards Act, 1879, and whose estates or tenures have passed to and become vested in the State Government in consequence of a notification published under sub-section (1) of Section 3 of the Bihar Land Reforms Act, 1950, in respect of such estates or tenures and who, after such commencement.-(i)is declared by the State Government to be-(a)a minor, or(b)a person incapable of managing or unfit to manage his own property owing to any physical or mental defect or infirmity unfitting him for the management of his own property;(ii)stands adjudged by a competent Civil Court to be of unsound mind and incapable of managing his affairs;Explanation. - For the purposes of Chapter IV and Sections 47 and 48 a person whose property is under the charge of the Collector under the proviso to sub-section (2) of Section 3 or under the charge of the Court of Wards under the second clause of Section 11 of the Court Wards Act, 1879, and the Collector took charge thereof under sub-section (1) of Section 3, shall be deemed to be a disqualified owner, but only so far as regards such property.
