65A. [ Recovery of expenses after release of property. -] [Section 65A inserted by Bengal Act 3 of 1881.] Any expense incurred by the Court on account of any property under its charge may, after the release of such property, be recovered [* * * *] [Brackets and words omitted by Bengal Act 6 of 1936.] [as a public demand under the Bengal Public Demands Recovery Act, 1913,] [Words and figures substituted by Bengal Act 6 of 1936.] from any person into whose possession such property or any part thereof may have passed immediately after the release by the Court 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.
