9. Recovery of expenses incurred for protection of property.
- The expenses incurred by a [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] acting under section 8, shall, whether or not the property is taken over by him or a manager appointed, be charged on the property concerned, and shall be recovered from the owner or the person whom the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may declare to be in possession of such property as an arrear of land revenue.
