- Any expense incurred by the Court on account of any property under its charge, and not delayed from such property during the Court's superintendence may, after the release of such property be recovered from any person into whose possession such property or any part thereof may have passed, as a public demand under the provisions of Bihar and Orissa Public Demands Recovery Act, 1914 (B. and O. Act IV of 1914) or, in any area where the said Act is not in force, as an arrear of land revenue under the provisions of the law for the time being in force in such area for the recovery of arrears of land revenue:Provided that the sum so recovered from any such person shall not be greater than the value of any such property, which so passed into the possession of such person.
