(4)[The District Magistrate] [These words were substituted for the words 'The Chief Presidency Magistrate or the District Magistrate, as the case may be' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] may require,-(a)in any disturbance area which is within the limits of a Corporation, the Municipal Commissioner, the Collector or any other authority;(b)in any disturbance area which is within the limits of Municipality, the Municipality, the Collector or any other authority; and(c)in any disturbance area which is outside the area specified in clauses (a) and (b) the Collector or any other authority,to recover the amount (hereinafter called "the compensation amount") as determined under sub-section (3) either in whole or in part and where the Municipal Commissioner or the Municipality is required to recover such amount, an additional sum not exceeding three per cent of the compensation amount (hereinafter referred to as "the Municipal recovery cost"), generally from all persons who were inhabitants of the disturbance area or specially from any particular section or sections, or class of classes of such persons in the said area and in such proportion as [***] [The words 'the Chief Presidency Magistrate or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the District Magistrate may direct.
