Section 49 in Bihar Disqualified Owners' (Management of Property) Act, 1952
49. Deeds and other instruments.
(1)All deeds, contracts or other instruments executed by the Collector in the exercise of his powers under this Act, may be executed in his own name or on behalf of the disqualified owner, as the circumstances of the case may require.(2)Covenants entered into by the Collector shall be binding on him only so long as the disqualified owner or the property affected by such covenants remain under his charge and only to the extent of such property; such covenants shall be binding on the disqualified owner or the person entitled to such property after the disqualified owner or the property or both shall have ceased to be under the charge of the Collector.
