7A. [ [Sections 7-A to 7-E inserted by Section 8 of Bihar Act 4 of 1940.]
Powers of manager in relation to trust property. - Subject to the provisions of this Act, when the Court has taken charge of the trust property of a trustee then, notwithstanding anything contained in the Indian Trust Act, 1882, or any other law relating to trusts, the manager or any officer authorised in this behalf by the Court shall, subject to the direction and control of the Court exercise such powers and perform such duties in respect of such property as could have been exercised and performed by the trustee.No proceedings shall be taken in any Civil, Criminal or Revenue Court against a trustee, the trust property held by whom has been taken under the charge of the Court, on the ground that the rights and obligations of a trustee are not exercised or performed by him or that the trust property has been placed under the management of the Court.
