Section 30(2) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(2)If the Collector confers on the manager any power under sub-section (1), the manager shall be entitled to bring or defend any suit in pursuance of such power, and shall in any such suit be described as the manager of the property, of which or of any part of which the Collector retains charge under Section 9, acting on behalf of the disqualified owner and it shall not be necessary to name such owner.Explanation. - For the purposes of this Chapter, the manager shall be described in all suits or proceedings as the manager of the property of a disqualified owner who shall be named.
