Section 7(1) in Cyberabad (Metropolitan Area) Police Act, 2004
(1)Save as otherwise expressly provided herein, all the provisions of [the Hyderabad City Police Act, 1348 F. (Act IX of 1348 F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (hereinafter in this section called "the said Act") including the provisions relating to make rules for regulation of traffic and for preservation of orders and giving directions to public are hereby extended to and shall apply mutatis mutandis to the Cyberabad [Commissionerate/s] [The word 'Commissionerate' substituted with the word 'Commissionerate/s' by Act No.14 of 2016.] and the said Act shall, in relation to the [Commissionerate/s] [The word 'Commissionerate' substituted with the word 'Commissionerate/s' by Act No.14 of 2016.] be read and construed as if the provision of the said Act had formed part of this Act.
