51A. [ Power of Court to authorise manager to bring suits on behalf of owner of property. [Inserted by Section 2 of Bihar Act 1 of 1936, and made applicable by Section 3 thereof to suits pending on the date when that Act came into force (2nd December, 1936).]
(1)If the Court retains charge of any property under Section 13 or Section 13-A, it may confer on the manager generally or in any specified case or class of cases all such powers as to bringing any defending, on behalf of the owner of the property, suits relating to such property as the owner of such property would have had if the Court had not so retained charge.(2)If the Court confers on the manager any power under sub-section (1), the manager shall be entitled to bring or defend any suit in pursuance of such power, and shall in any such suit be described as the manager of the property, of which or of any part of which the Court retains charge under Section 13 or Section 13-A, acting on behalf of the owner of the property, and it shall not be necessary to name such owner.]
