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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(4) in The Police Act, 1983

(4)The District Magistrate, after such enquiry as he may deem necessary, shall apportion such cost among the inhabitants who are, as aforesaid, liable to bear the same and who shall not have exempted under the next succeeding sub-section. Such apportionment shall be made according to the Magistrate’s judgement of the respective means within such area of such inhabitants.