Section 4 in Bihar Disqualified Owners' (Management of Property) Act, 1952
4. Collector not authorised to take or retain charge of property of a joint Hindu family if any of its members attain majority and is not adjudged to be of unsound mind.
- Nothing in Section 3 shall be deemed to authorise the Collector to take or retain charge of the property of a joint Hindu family if any member of such family has attained majority and has not been adjudged by a competent Civil Court to be of unsound mind and incapable of managing his affairs.
