Section 47 in The Bombay Tenancy and Agricultural Lands Act, 1948
47. Manager's powers.
(1)The Manager shall during the management of the estate have all the powers which the holder thereof might as such have exercised and shall receive and recover all rents and profits due in respect of the property under management.(2)For the purposes of recovering such rents and profits the manager shall have, in condition to any powers possessed by the holder, all the powers possessed by the Collector under the law for the time being in force for securing and recovering land revenue due to Government,
