Section 31(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(1)The provisions of Sections 29 and 30 as the case may be, shall apply to any suit brought or defended by a manager under Sections 51 and 51-A of the Court of Wards Act, 1879, or under Section 21 -B of the Chota Nagpur Encumbered Estates Act, 1876, which is pending on the date on which this Act comes into force and which could have been validly brought or defended by such manager if this Act had been passed before the date on which such suit was brought or defence entered, and the power which could, under sub-section (1) of Section 30, be conferred on the manager to bring such suit or to enter such defence shall be deemed to have been conferred on the manager with respect to any such suit or defence.
