16. [ Establishments and expenses. - The Court may from time to time order such establishments to be entertained and expenses to be incurred as it shall consider requisite for the care and management of the persons and properties under its charge, for superintendence, for the audit and accounts, and generally for all purposes of this Act; and may order that such expenses, inclusive of all salaries, gratuities, and payments on account of the leave-allowances of such establishments, be charged against any one or more properties for the purpose of which such establishments are, or have been, entertained or such expenses have been incurred.] [Section 16 substituted by Bengal Act 3 of 1881.]
