Section 9(2) in The Bihar Evacuee Property (Management) Act 1953
(2)The State Government may from time to time make such advances to the Committee as may be necessary to enable it to function. All such advances shall be recoverable with interest at three per centum per annum from the receipts derived from the properties which may vest in the Committee and shall, subject to sub-section (1), be a charge on every and all such properties and shall have priority over all other charges on every and all such properties.
