(4)When disposing of an application under sub-section (3), the Magistrate or Commissioner of Police, as the case may be, shall, in case of any tree in existence before the placing of the [overhead line] [Substituted by Act 32 of 1959, Section 2, for " aerial line " . ], award to the person interested in the tree such compensation as he thinks reasonable, and such person may recover the same from the licensee.[ Explanation .-For the purposes of this section, the expression "tree" shall be deemed to include any shrub, hedge, jungle-growth or other plant.] [ Added by Act 1 of 1922, Section 5.]
