(3)It shall be lawful for the Administrator to exempt by order in writing, and for sufficient reasons, any person from liability to bear any portion of the cost of such additional police.Explanation.- In this section and in Section 41, the expression “inhabitants”, when used in relation to any disturbed area, includes persons who themselves or by their agents or servants occupy or hold land or other immovable property within such area and landlords who themselves or by their agents or servants collect rent from holders or occupants of land in such area notwithstanding that they do not actually reside therein.
