49. Recovery of cost of additional Police employed under sections 47 and 48.
- In case of any dispute under section 47 or 48 the decision of [*] [The word 'the Chief Presidency Magistrate, in Greater Bombay, and' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the District Magistrate, [*] [The words 'in the district', were deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be conclusive as to the amount to be paid and as to the persons by whom it is to be paid and the sum so ascertained may, on the requisition of [***] [The words 'the Chief Presidency Magistrate or' were deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the District Magistrate be recovered by the Collector as if it were an arrear of land revenue due by the person found to be answerable therefor.
