Section 51 in Bihar Disqualified Owners' (Management of Property) Act, 1952
51. Recovery of expense incurred on account of property in charge of Collector.
- Any expense incurred by the Collector on account of any property under his charge may, after the release of such property, be recovered as a public demand under the Bihar and Orissa Public Demands Recovery Act, 1914, from any person into whose possession such property or any part thereof may have passed immediately after the release by the Collector of such property:Provided that the sum so recovered from any such person shall not be greater than the value of any such property which so passed into the possession of such person.
