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State of Tamilnadu - Section

Section 11 in Tamil Nadu Court of Wards Act, 1902

11. Recovery of expenditure.

- All expenses incurred by a Collector, acting under section 10, shall, whether the property is afterwards taken under the superintendence of the Court or not, form, a chary,e upon the property concerned, and shall be recoverable from the owner of such property, or the person whom the Collector shall find to be in possession of such property, as an arrear of land revenue.