Section 31(2) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(2)The manager in any such pending suit may, within three years from the date on which this Act, comes into force, apply to the Court in which such suit is pending for the substitution, in place of the manager by whom the suit was originally brought or defended, of the manager acting on behalf of the owner of the property and the Court shall order such substitution to be made, and on such substitution, the suit shall proceed as if it had been originally brought or defended in the substituted name and as if Section 3 had been in force on the date on which such suit was brought or defence entered.
