4. Effect of order under section 3.-

On the publication of an order for the appointment of a Manager under section 3, the following consequences shall ensure:-

first, all proceedings which may then be pending in any Civil Court in respect of any debts or liabilities to which the Nawab Bahadur may be subject shall be barred, and all processes, executions and attachments for or in respect of such debts and liabilities shall become null and void; secondly, so long as such management continues, no suit or proceeding shall lie against the Nawab Bahadur, 3*** 4[or the State of 5[West Bengal]] or the Manager, in respect of any any debt or liability to which the Nawab Bahadur is subject, nor shall the Nawab Bahadur be liable to arrest for or in respect of the debts and liabilities to which he was at the time of such publication subject or in execution of any decree obtained before such publication nor shall his moveable property be liable to attachment or sale, under process of any Court for or in respect of such debts and liabilities; thirdly, so long as such management continues-

(a) the Nawab Bahadur shall be incompetent to mortgage, charge, lease, settle or alienate the immoveable properties of the estate, or to grant valid receipts for the rents and profits arising or accruing therefrom;

(b) such property shall be exempt from attachment or sale under process of any Court; and

(c) the Nawab Bahadur shall be incapable of entering into any contract which may involve him in pecuniary liability; and

fourthly, any amount awarded, before the entry 6[of the State Government] upon the immovable properties of the estate, under the Land Acquisition Act, 1894 (1 of 1894), by way of compensation for immoveable properties of the estate acquired under that Act, if the amount has been invested in securities under section 32 of that Act or is deposited in Court pending such investment in land or securities, shall, together with all interest and other proceeds thereof not already paid to any person under the provisions of any law, be deliverable to the Manager on behalf 6[of the State Government] to be disposed of in such manner as the 7[State Government] may think fit.

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