42. Vesting of estates or tenures under the management of State Government.
- When the interest of [an intermediary] [Substituted by Act 20 of 1954.] in an estate or tenure which is under the management of the State Government under the Court of Wards Act, 1879 (Bengal Act 9 of 1879) or the Chota Nagpur Encumbered Estates Act, 1876 (6 of 1876) or under any law for the time being in force relating to the management of private estates by the Government, is transferred to the State under the provisions of this Act, then notwithstanding any thing contained in the aforesaid Acts, the estate or tenure shall vest in the State and the provisions of the said Acts shall cease to apply to the said estate or tenure and all the provisions of this Act shall apply thereto.
