Section 20 in The Chota Nagpur Encumbered Estates Act, 1876
20. Power to appoint new Managers.
- Whenever the Commissioner thinks fit, may appoint any officer to be a Manager instead of any Manager appointed under this Act; and there upon the property then vested under this Act in the former Manager shall become vested in the new Manager.Every such hew Manager shall have the same powers as if he had been originally appointed.
