Section 39 in Bihar Disqualified Owners' (Management of Property) Act, 1952
39. Duties of the District Judge or the person appointed as guardian.
- While acting as guardian of a disqualified owner under Section 36, the District Judge, or the person appointed by him as such, shall be bound to protect the interest of such owner as carefully as a man of ordinary prudence would do, as if these interest were his own, and he may do all acts which are reasonable and proper for the protection of the interest of, or for the benefit of, the disqualified owner.
