Section 29 in Bihar Disqualified Owners' (Management of Property) Act, 1952
29. Manager or Collector to be next friend or guardian in suits by or against disqualified owner.
- In every suit brought by or against any disqualified owner, he shall be therein described as a disqualified owner under the charge of the Collector; and the manager of such owner's property, or if there is no manager, the Collector of the district in which the greater part of such property is situate, or any other Collector whom the State Government may appoint in that behalf, shall be named as next friend or guardian for the suit, and shall in such suit represent such owner and no other person shall be ordered to sue or be sued as next friend or be named as guardian for the suit by any Civil Court in which such suit may be pending.
