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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(5)(thirdly) in Hyderabad City Police Act, 1348F

(thirdly)-After a proclamation of emergency has been issued by the Government under clause first whenever it appears to the Commissioner or City, Police, Hyderabad that the presence, movements or acts or any person in the city is or are causing or likely to cause danger or alarm or that a reasonable suspicion exists that such person has a design to destroy public peace and tranquillity, he may, by order in writing to be served on such person or by beat of drum or otherwise as he thinks fit, direct such person to conduct himself in such manner as in the opinion of the Commissioner of City Police, Hyderabad may be reasonable for public safety or may direct such person to remove himself to such place and by such route or routes and within such time as the Commissioner of City Police, Hyderabad may prescribe.