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

State of Maharashtra - Subsection

Section 51(5)(ii) in Maharashtra Police Act

(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 a manner as he may direct.