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State of Telangana - Section

Section 53 in Hyderabad City Police Act, 1348 F

53. Execution of warrant received for execution from outside the city limits.

- The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] shall endorse his name on the reverse of any warrant forwarded to him by any Court outside the Hyderabad City Police limits and shall, if practicable, cause it to be executed in the prescribed manner in the Hyderabad City Police limits.