Section 24 in Bihar Disqualified Owners' (Management of Property) Act, 1952
24. Sums due recoverable as public demands.
- Every sum due to the Collector from a manager or guardian, or from any officer or servant employed under the Collector or from the sureties of any such officer or servant shall be recoverable as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914.
