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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Himachal Pradesh - Subsection

Section 70(3) in The Himachal Pradesh Police Act, 2007

(3)All supervisory officers including the Superintendent of Police shall visit as many villages in their jurisdiction as possible giving priority to sensitive villages. The purpose of such visits shall be to review the general state of crime, law and order situation and the activities, if any, of violent and militant individuals or group in the area and to generally acquaint themselves with the goings-on in the village having a bearing on crime, law and order or other policing tasks and to interact with as many local residents as possible so as to assess the level of public satisfaction with police service in the area.