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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

Bombay Presidency - Subsection

Section 51(5)(ii) in Bombay Police Act, 1951

(ii)The [District Magistrate], may also require the Municipal Commissioner or the Municipality concerned to recover the compensation amount and the municipal recovery cost from each person,liable therefor under sub-section (4) in such manner as he may direct.