Section 5 in Bihar Disqualified Owners' (Management of Property) Act, 1952
5. Finality of order of State Government in case of certain dispute.
- If the right of the Collector to assume or retain charge of the properties or the person or of the person and properties of a disqualified owner under Section 3 is disputed by such disqualified owner, or, if he be a minor or of unsound mind, by some person on his behalf, the case shall be reported to the State Government whose orders thereon shall be final and shall not, be questioned in any Civil Court:Provided that the State Government may, before passing any orders in such case, consider any representation made to it by such disqualified owner, or, if he be a minor or of unsound mind, by any person on his behalf.
