Section 8 in The Maharashtra State Commissioners of Police Act, 1959
8. Pending legal proceedings.
- If on the date of appointment of a Commissioner of Police for any area, any legal proceedings are pending to which a [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule] is a party or where any powers and duties of a District Magistrate are conferred in substitution on a Commissioner of Police by virtue of this Act or any enactment in the Schedule, a District Magistrate for that area is a party, the Commissioner of Police shall be substituted for the [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] or, as the case may be, for the District Magistrate in the said proceedings.
