(1)Notwithstanding anything contained in the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947), [or any law corresponding thereto in force in any area of the [State of Gujarat] [These words were inserted by Bombay 34 of 1959, section 18.], where under the provisions of section 50 or 51, the Municipal Commissioner, the Municipality or the Collector, as the case may be, is required to recover the cost of the additional police including the additional sum referred to in sub-section (3) of section 50 (hereinafter called "the additional cost") or the compensation amount and the municipal recovery cost (hereinafter called "the riot tax") by an addition to the general or property tax the landlord from whom any portion of the additional cost or the riot tax is recovered in respect of any premises shall be entitled to recover 75 per cent of such portion from the tenant in the occupation of the premises during the period fixed under sub-scction (1) of section 50 or on the date or during the greater part of the period specified under clause (b) of subsection (1) of section 51, as the case may be, in the manner specified in sub-section (2).
