Section 36 in Bihar Disqualified Owners' (Management of Property) Act, 1952
36. District Judge to be guardian of the disqualified owner's estate or tenure.
- For the purpose of safeguarding the interest of a disqualified owner in suits or proceedings arising out of or under the provisions of the Bihar Land Reforms Act, 1950, the District Judge shall be deemed to be the guardian of such owner and shall, in matters connected with such guardianship, be subject to the control of the High Court:Provided that the District Judge, if he considers that the interests of Such disqualified owner shall be better served by the appointment of a guardian other than himself, he may, subject to the control of the High Court, appoint such guardian in accordance with the principles laid down in Section 17 of the Guardian and Wards Act, 1890:Provided further that where a guardian has been appointed by the District Judge under the preceding proviso, such guardian shall be subject to the provision of Section 34 of the Guardian and Wards Act, 1890, and shall be liable to render all accounts of the property to the District Judge.
