Section 8(3) in Assam State Acquisition of Zamindaries Act, 1951
(3)The estates together with the tenures comprised within the estates shall, either singly or in groups, as found suitable, be administered by a manager appointed by the State Government as if it or these were estates managed under the Court of Wards Act (Bengal Act IX of 1879), or any other Act for the time being in force for the management of such estates until such time as the estates are finally surveyed and resettled as temporarily-settled under the provisions of section 9 below.
