166. Persons interested may apply to State Government to annual, reverse or alter any rule or order.
Nothing in this Act shall affect the provisions of the Bombay Village Police Act, 1867 that Act as in force in the Kutch area of the State of Bombay or of the Saurashtra Village Police Ordinance, 1949, or any law corresponding thereto in force in any part of the State or any enactment which may be made, and in regard to the Reserve Police.
