Section 30(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(1)If the Collector retains charge of any property under Section 9, he may confer on the manager generally or in any specified case or class of cases all such powers as to bringing and defending, on behalf of the disqualified owner, suits relating to such property as the owner of such property would have had if the Collector had not so retained charge.
