Section 13(6) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
(6)Every proclamation published under sub-section (1) shall specify the period during which it shall remain in force but the Government may revoke the proclamation within the period or effect, from time to time, such extension in the period as it may deem fit.Explanation: For the purposes of this section "inhabitants" shall include persons who either personally or through their agents or servants hold or occupy land or other immovable properly within that area and also the landlords who either personally or through their agents or servants recover rent or land revenue from the Raiyat or the land holders in such area notwithstanding that they do not actually reside therein.
