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State of Andhra Pradesh - Section

Section 6 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.

6. Powers of Police, etc

All powers not inconsistent with the provisions of this Act which up to the passing of this Act belonged by law to the existing Police-authorities shall be vested in the Police-authorities appointed under this Act: Provided always that no Police-functionary so appointed shall possess or exercise any judicial or revenue authority.