Section 2(a) in The Maharashtra State Commissioners of Police Act, 1959
(a)"Commissioner of Police" means the Commissioner of Police appointed by the State Government for any area in the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Suojects) Order, 1960] outside Greater Bombay under the Bombay Police Act, 1951, and includes an Additional Commissioner of Police and a Deputy Commissioner of Police [* * *] [The words 'or Assistant Commissioner of Police' were deleted by Maharashtra 46 of 1962, Section 3. Schedule] who under the orders of the Commissioner of Police exercises and performs any of his powers and duties;
