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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(5)(ii) in The Karnataka Police Act, 1963.

(ii)The District Magistrate may also require the municipal body 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.