Section 12 in Bihar Disqualified Owners' (Management of Property) Act, 1952
12. Power to manage property.
- Subject to the provision of Section 6, the Collector may sanction the giving of leases or farms of the whole or part of any property under his charge, and may direct the mortgage or sale of any part of such property, and may direct the doing of all such other acts as he may judge to be for the benefit of the property and the advantage of the disqualified owner.
