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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1)(f) in Hyderabad City Police Act, 1348 F

(f)on the written application of any person to the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] if the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] is satisfied that music, singing or the noise of the aforesaid instruments is causing inconvenience to any person residing in the neighbourhood on account of his serious illness or to the lawful profession by persons residing in the neighbourhood, the prohibition of its continuance: