Section 26(2) in Hyderabad City Police Act, 1348 F
(2)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may direct any person who has been twice convicted under section 69 of this Act or any person who has been thrice convicted within a period of 3 years under section 4 or section 13 of the Gambling Act, 1319 Fasli as amended, to remove as aforesaid.
