Section 17 in Bihar Disqualified Owners' (Management of Property) Act, 1952
17. Powers of manager.
- Every manager appointed by the Collector shall have power to manage all properties which may be committed to his charge, to collect the rents and profits of the properties entrusted to him, as well as money due to the disqualified owner and to grant receipt therefor and may, under the orders of the Collector, grant or renew such leases as may be necessary for the good management of the property.
