Section 31 in Bihar Disqualified Owners' (Management of Property) Act, 1952
31. Substitution of manager in pending suits.
(1)The provisions of Sections 29 and 30 as the case may be, shall apply to any suit brought or defended by a manager under Sections 51 and 51-A of the Court of Wards Act, 1879, or under Section 21 -B of the Chota Nagpur Encumbered Estates Act, 1876, which is pending on the date on which this Act comes into force and which could have been validly brought or defended by such manager if this Act had been passed before the date on which such suit was brought or defence entered, and the power which could, under sub-section (1) of Section 30, be conferred on the manager to bring such suit or to enter such defence shall be deemed to have been conferred on the manager with respect to any such suit or defence.(2)The manager in any such pending suit may, within three years from the date on which this Act, comes into force, apply to the Court in which such suit is pending for the substitution, in place of the manager by whom the suit was originally brought or defended, of the manager acting on behalf of the owner of the property and the Court shall order such substitution to be made, and on such substitution, the suit shall proceed as if it had been originally brought or defended in the substituted name and as if Section 3 had been in force on the date on which such suit was brought or defence entered.
