Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Andhra Pradesh - Subsection Section 26(9) in Hyderabad City Police Act, 1348F (9)Any person aggrieved by an order made by the Commissioner of City Police, Hyderabad under Sub-section (1), (2) or (3) may appeal to the Government within thirty days from the date when such order is made.
