Section 6(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(1)the previous approval of the Commissioner in following matters, namely:-(a)expenditure exceeding Rs. 500 but not exceeding Rs. 1,000 on any item, not specified in this clause of the proviso but always connected with the purposes of this, Act;(b)in the case of properties of a disqualified owner, the annual gross income of which does not exceed Rs. 50,000 the estimate, of income and expenditure for each year;(c)every proposal for sale or purchase of property at a price exceeding Rs. 5,000 but not exceeding Rs. 10,000;(d)every proposal for the giving of leases or farms of the whole or part of any property when the annual rental of the lease or farm exceeds Rs. 500 but does not exceed Rs. 1,000;(e)every proposal for raising a loan upto Rs. 5,000 in any particular year on the security of the whole or any part of the property of any disqualified owner;
