Section 43 in Bihar Disqualified Owners' (Management of Property) Act, 1952
43. Facilities to be given to the District Judge by the Collector.
- The manager of any estate or tenure belonging to a disqualified owner appointed under the Court of Wards Act, 1879, or under the Chota Nagpur Encumbered Estates Act, 1876, or, in case the estate or tenure has vested in the Government the Collector shall be bound to give all facilities and pay, or cause to be paid, out of the property of the disqualified owner, all expenditure, which the District Judge may consider necessary in the discharge of his duties or of the duties of the person appointed by him, as guardian under this Chapter.
