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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

Bombay Presidency - Subsection

Section 50(4)(ii) in Bombay Police Act, 1951

(ii)The State Government may also require the Municipal Commissioner or the Municipality to recover such cost and the additional sum from each person liable therefor under sub-section (3) in such manner as the State Government may direct.