Section 14(2) in The Rajasthan Court of Wards Act, 1951
(2)If the estate is not afterwards taken under charge by the Court of Wards, all expenses incurred by a Collector acting under this section shall be recoverable as arrears of land revenue from the landholder or the person or persons whom the Collector shall find to be in possession of such estate by any process by which arrears of land revenue may, for the time being, be recovered.
