(3)On the issue of a notification under sub-section (1), [*] [The words 'the Chief Presidency Magistrate, in Greater Bombay, and' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and the District Magistrate, [*] [The words 'in districts', were deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [with the previous sanction of the [State Government] [These words were inserted by Bombay 8 of 1958, section 3, Schedule.], may, after such inquiry as he deems necessary, determine the amount of the compensation which, in his opinion should be paid to any person or persons, in respect of the loss or damage or death or grievous hurt aforesaid. The amount of compensation shall be tax imposed under this section and shall be recovered in the manner prescribed in the succeeding sub-sections.
