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Bengal Presidency - Section

Section 10 in Police Regulations, Bengal , 1943

10. Alterations in areas. [§ 12, Act V, 1861].

(a)No alteration in the jurisdiction or the number of administrative areas shall be made without the orders of the Provincial Government, except that the Inspector-General may alter the distribution of police-stations between circles in the same subdivision.
(b)The procedure to be observed in proposing alterations in the constitution, site or nomenclature of police-stations is described in Appendix II.