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State of Andhra Pradesh - Section

Section 77 in Hyderabad City Police Act, 1348F

77. Entering in the City Police limits without permission after expulsion

Whoever, having been removed from the City Police limits under Section 22 of this Act, re-enters any place within such limits without written permission by the Commissioner of City Police, Hyderabad within two years from the date of removal shall be punished with imprisonment for a term which may extend to two years or fine or with both.