Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 51 in The Pepsu Court of Wards Act, 2008 51. Recovery of expenses. - Any expense incurred by the Court of Wards on account of any property under its superintendence may, after the release of such property, be recovered, as an arrear of land-revenue due in respect of such property or any part thereof.
