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State of Andhra Pradesh - Section

Section 33 in Hyderabad City Police Act, 1348F

33. Requisitioning military aid to disperse assembly

If on any emergency the available Police force is not sufficient to disperse an unlawful assembly or quell a riot or any disturbance likely to disturb public peace, the Commissioner of City Police, Hyderabad or Magistrate of the highest rank who is present at the time, may apply to the officer of the highest rank of the Regular Force who may be on the spot for military aid for such purpose.