The Murshidabad Estate Administration Act, 1933

[Act No. 23 of 19331]

[21st September, 1933.]

Contents
Sections	Particulars
Title	The Murshidabad Estate Administration Act, 1933
1.	Short title and extent
2.	Definitions
3.	Appointment of Manager
4.	Effect of order under section 3
5.	Suits and appeals during management
6.	Manager to receive rents, issues and profits
7.	Application by Manager of sums received
8.	Notice to claimants
9.	Presentation of claims
10.	Debt not duly notified to be barred
11.	Determination of debts
12.	Power to inquire into consideration for leases, etc
13.	Appeals to Board of Revenue
14.	Scheme for settlement of debts
15.	Power to call for further particulars
16.	Power to summon witnesses
17.	Investigation to be deemed a judicial proceeding
18.	Power to order production of accounts, papers, etc., and evidence of title
19.	Powers of Manager for realisation of rents, etc
20.	Power to lease
21.	Power of Manager to contract and take action for the benefit of the estate
22.	Powers or supervision and control
23.	Manager to be deemed a public servant
24.	Recovery of fines
25.	Bar of suits, etc., against certain persons
26.	Power of State Government to make orders
27.	Effect of withdrawal from entry by State Government
28.	Power to make rules