Section 14 in Bihar Disqualified Owners' (Management of Property) Act, 1952
14. Custody education and residence of disqualified owner.
- The Collector may make such orders as to him may seem fit in respect of the custody, education and residence of a minor disqualified owner, and such minor members of his family as are under his charge, and in respect of the custody and residence of any such owner not being a minor whose person is under his charge.
