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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Bombay Presidency - Subsection

Section 39(3) in Bombay Police Act, 1951

(3)In the event of any dispute in any case under sub-section (2) the decision of the Chief Presidency Magistrate or the District Magistrate, as the case may be, shall be conclusive as to the amount (if any) to be paid, and as to the persons to whom it is to be paid.