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[Cites 0, Cited by 0] [Section 51A(6)] [Section 51A] [Entire Act]

Madras Presidency - Subsection

Section 51A(6)(b) in The Madras City Police Act, 1888

(b)If any person directed under sub-section (1) or sub-section (1-A)or subsection (4) to remove himself outside the City of Madras fails or refuses to do so or re-enters the said City while such direction is in force, the Commissioner may, in lieu of or in addition to prosecuting such person under clause (a), cause him to be arrested and removed in police custody to such place outside the said City as he may direct.