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[Cites 0, Cited by 2] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(9) in Hyderabad City Police Act, 1348 F

(9)Any person aggrieved by an order made by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under subsection (1), (2) or (3) may appeal to the Government within thirty days from the date when such order is made.