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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(3)(b) in The Karnataka Police Act, 1963.

(b)in any disturbance area which is outside the area specified in clause (a), the Deputy Commissioner of the Revenue District or any other authority, to recover, whether in whole or in part, the cost of such additional Police generally from all persons who are inhabitants of the disturbance area or specially from any particular section or sections, or class or classes of such persons, and in such proportion as the Government may direct: