(10)The State Government may, (a) on its own motion, or (b) on an application made by a person within a period of thirty days from date of the order of the [District Magistrate], granting or refusing to grant an exemption thereunder, set aside or modify such order.[(11) The provisions of this section shall be in addition to and not in derogation of the provisions of any other law for the time being in force.]Explanation. - In this section the expression "inhabitants" when used with reference to any disturbance 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 occupiers of land in such area, notwithstanding that they do not actually reside therein.
