Section 7(4) in Cyberabad (Metropolitan Area) Police Act, 2004
(4)Notwithstanding that no provision or insufficient provision have been made under sub-section (3) for the adaptations of the provisions of the said Act or rules notifications, regulations, orders and directions made thereunder, any Court, Tribunal or authority required or empowered to enforce these provisions may for the purpose of facilitating their application to the [Commissionerate/s] [The word 'Commissionerate' substituted with the word 'Commissionerate/s' by Act No.14 of 2016.] construe these provisions in such manner without affecting the substance as may be necessary or proper in regard to the matter before the Court, Tribunal or authority.
