Section 13 in West Bengal Estates Acquisition Act, 1953
13. Management of estates and interests of intermediaries vested in the State.
All estates and all interests of intermediaries therein, which have vested in the State under a notification under section 4 and which have been taken possession of by the Collector under section 10 shall be managed according to such rules as the State Government may from time to time make in this behalf :Provided that the State Government may at any time, if it so thinks fit, entrust the management of such estates and such interests to any statutory authority on such terms and conditions, as it may, by general or special order, fix, and the statutory authority shall manage such estates and such interests in accordance with rules made by the State Government in this behalf.
