Section 3(2) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(2)Whenever one of or more the joint owners whose properties the Collector has taken charge of ceases to be subject to the jurisdiction of the Collector, the Collector may retain charge of the person and properties of the other joint owners who continue to be subject to the jurisdiction of the Collector:Provided that in case any person entitled to any property jointly with any joint owners who continue to be subject to the jurisdiction of the Collector shall consent thereto, the Collector may retain or resume charge of the property of such joint owner or any part thereof, so long as the property of such joint owners as aforesaid remains in charge of the Collector.
