Section 2 in Bihar Disqualified Owners' (Management of Property) Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"disqualified owner" means a person who, immediately before the commencement of this Act, was a holder of immovable property in respect of which an order under Section 2 of the Chota Nagpur Encumbered Estates Act, 1876, has been published in the Official Gazette, or was a ward whose person or property or both were placed under the charge of the Court of Wards under clauses (a), (b), (c) or (f) of sub-section (1) of Section 6 of the Court of Wards Act, 1879, and whose estates or tenures have passed to and become vested in the State Government in consequence of a notification published under sub-section (1) of Section 3 of the Bihar Land Reforms Act, 1950, in respect of such estates or tenures and who, after such commencement.-(i)is declared by the State Government to be-(a)a minor, or(b)a person incapable of managing or unfit to manage his own property owing to any physical or mental defect or infirmity unfitting him for the management of his own property;(ii)stands adjudged by a competent Civil Court to be of unsound mind and incapable of managing his affairs;Explanation. - For the purposes of Chapter IV and Sections 47 and 48 a person whose property is under the charge of the Collector under the proviso to sub-section (2) of Section 3 or under the charge of the Court of Wards under the second clause of Section 11 of the Court Wards Act, 1879, and the Collector took charge thereof under sub-section (1) of Section 3, shall be deemed to be a disqualified owner, but only so far as regards such property.(2)"District Judge" means the principal Civil Court of original jurisdiction of the district, the Collector of which is the Managing Collector under the rules framed under Section 70 of the Court of Wards Act, 1879;(3)"estate" and "tenure" have the same meanings as are respectively assigned to them in Section 2 of the Bihar Land Reforms Act, 1950;(4)"minor" means a person who has not completed the age of twenty-one years; and(5)"prescribed" means prescribed by Rules made under this Act.
