- During the period of management, that is to say, the period commencing with the publication of the notification under sub-section (1) of Section 51 and ending with the termination of management under Section 53, the following provisions shall have effect, namely:(a)[xxx] [Omitted by Act No. 3 of 1956.](b)all legal proceedings pending and all processes, executions or attachments in force in respect of debts and liabilities enforceable against the land shall be suspended and no fresh proceedings, processes, executions or attachments shall be instituted, issued, enforced or executed in respect thereof;(c)the holder of the land shall be incompetent and the manager shall be competent:(i)to enter into any contract with respect to the land,(ii)to mortgage, charge, lease or alienate the land or any part thereof,(iii)to grant valid receipt for rents or profits accruing from the land;(d)all powers, which if the management of the land had not been assumed would have been exercisable by the landholder shall be exercisable by the manager who shall receive and recover all rents and profits due in respect of the land under management and for the purpose of recovering the same may exercise, in addition to the powers exercisable by the landholder the powers exercisable by the Collector for the recovery of land revenue;(e)from the sums received on account of the land, the manager shall pay:(i)the costs of management including the cost of necessary repairs;(ii)the Government revenue and all sums due to the Government in respect of the land under management;(iii)the rent, if any due to any superior holder in respect of the land;(iv)such periodical allowance as the Collector may from time to time fix for the maintenance and other expenses of the landholder and of such members of his family as the Collector directs; and(v)the cost of such improvement of the land as he thinks necessary and is approved by the Collector;(f)the manager shall pay to the landholder the balance, if any, remaining after the expenses referred to in Clause (e) have been defrayed:Provided that if any proceeding in respect of debts and liabilities enforceable against the land have been suspended under clause (b), the manager may deposit an amount, not exceeding the amount estimated to be required for the meeting of such debts and liabilities with the Court in which the proceedings were pending.
