Section 3 in The Chota Nagpur Encumbered Estates Act, 1876
3. Effect of order-Bar of suits.
- [On the publication of an order under section 2 the following consequences shall ensue;] [Substituted by Act 5 of 1884.]Firstly, all proceedings which may then be pending in any Civil Court in [any [Part A State or Part C State [or in any Revenue Court] [Substituted by. I.I.O.] [in Bihar or in West Bengal or that Part of Orissa which in the year 1909 was included in the Presidency of Bengal] [Substituted by. I.I.O.] in respect to such debts or liabilities, shall be barred; and all processes, executions and attachments for or in respects of such debts and liabilities shall become null and void;Freedom from arrest. - Secondly, so long as such management continues, the holder of the said property and his heir shall not be liable to arrest for or in respect of the debts and liabilities to which the said holder was immediately before the publication subject, or with which the property so vested as aforesaid or any part thereof was at the time of the said publication charged, other than debts due, or liabilities incurred, to the [Government] [Substituted by A.L.O.]Movable property not attachable for prior debts. - Nor shall their movable property be liable to attachment or sale, under process of any Civil Court in [any [Part A State or Part C State] [Substituted by. I.I.O.] [or any Revenue Court in Bihar] [Inserted by Bengal Act 3 of 1909] [or in West Bengal or that part of Orissa which in the year 1909 was included in the Presidency of Bengal] [Substituted by. I.I.O.], for or in respect of such debts and liabilities other than as aforesaid; andCessation of power to alienate. - Thirdly, so long as such management continues,(a)the holder of the said immovable property and his heir shall be incompetent to mortgage, charge, lease or alienate their immovable property or any part thereof, or to grant valid receipts for the rents and profits arising or accruing therefrom,Immovable property freed from attachment. - (b) Such property shall be exempted from attachment or sale under such process as aforesaid except for or in respect of debts due, or liabilities incurred, to the Government andCessation of power to contract. - (c) the holder of the same property and his heir shall be incapable of entering into any contract which may involve them; or either of them, in pecuniary liability.III- Duties of Manager
