Section 3(1) in Cyberabad (Metropolitian Area) Police Act, 2004
(1)With effect from the commencement of this Act, the areas as notified by the Government as Cyberabad Metropolitan Area under section 8 of the Criminal procedure Code, 1973 (Central Act 2 of 1974 ), Shall be the Cyberabad police Commissionerate for the purpose of this Act, and on such commencement the Cyberabad police Commissionerate shall be deemed to have been established for the said metropolitan Area of Cyberabad:Provided that the Government may, from time to time, after consolation with the Collector and District Magistrate and Commissioner, by notification in the Andhra Pradesh Gazette, alter the limits of the Commissionerate constituted under this sub-section so as to include therein are to exclude there from the areas specified in the notification:Provided further that the power to issue a notification under this sub-section shall be subject to previous publication.
