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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(4)(ii) in The Karnataka Police Act, 1963.

(ii)The Government may also require the municipal body to recover such cost and the additional sum from each person liable therefor under sub-section (3) in such manner as the Government may direct.