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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(2) in Chennai City Police Act, 1888

(2)Where a direction is made under sub-section (1), the Magistrate concerned shall send the amount to be paid under that sub-section, to the Commissioner who shall distribute it among such of the informants and Police-officers aforesaid as may be chosen by him and in such proportions as he thinks fit.