Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 40 in Bihar Disqualified Owners' (Management of Property) Act, 1952

40. Power of the District Judge.

- The District Judge or the person appointed as guardian may bring or defend any suit or proceeding in respect of the estate or tenure of such owner that has passed to and become vested in the State under the provisions of the Bihar Land Reforms Act, 1950.