Section 41(2) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(2)The District Judge, or the person appointed by him as guardian, may apply to the Court in which the suit or proceeding referred to in sub-section (1) is pending to be added, and shall thereupon be added as a party thereto and shall be entitled to conduct or defend such suit or proceeding, as the case may be.
