Section 32 in Bihar Disqualified Owners' (Management of Property) Act, 1952
32. Collector may substitute another person to be next friend or guardian for the suit.
- The Collector may, by an order nominate or substitute any other person, being a Gazetted Officer of the Government or a retired Government servant of the gazetted rank, not connected with the affairs of the disqualified owner, to be next friend or guardian for any such suit; and upon receiving a copy of any such order of substitution the Civil Court in which such suit is pending shall substitute the name of the next friend or guardian for the suit so appointed for the name of the manager or Collector.
