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State of Maharashtra - Section

Section 17 in Maharashtra Police Act

17. Control of District Magistrate over Police Force in district.

(1)The Superintendent and the Police Force of a district shall be under the control of the District Magistrate.
(2)In exercising such control the District Magistrate shall be governed by such rules and orders as the State Government may make in this behalf and shall be subject to the lawful orders of the Revenue Commissioner.