(1)Any expenses incurred by the Deputy Commissioner in the exercise or discharge of any powers, duties or functions under this Act or the rules made thereunder in respect of any evacuee property and any such expenses may be recouped by the Deputy Commissioner out of such receipts.(2)Subject to the provisions of sub-section (1) any land revenue, rent or cess payable in respect of such property shall have priority over other charges on the receipt derived from such property.
