Section 9 in The Hyderabad Court of Wards Act, 1350 F
9. Recovery of expenses incurred for protection of property.
- The expenses incurred by a [Collector] [Substituted by A.O., 1956.] acting under section 8, shall, whether or not the property is taken over by him or manager appointed, be charged on the property concerned, and shall be recovered from the owner or the person whom the [Collector] [Substituted by A.O., 1956.] may declare to be in possession of such property as an arrear of land-revenue.
