Section 10 in Bihar Disqualified Owners' (Management of Property) Act, 1952
10. General powers of the Collector.
- Subject to the provisions of this Act, the Collector-(a)may through his Manager, do all such things requisite for the proper care and management of any property, of which he takes charge under Section 3, as the owner of any such property, if not disqualified, might do for its care and management; and(b)may, in respect of the person of the disqualified owner, do all such things as might be lawfully done by the legal guardian of such owner.
