86. Permission etc., of Commissioner of Police, Hyderabad may be proved by writing under his signature
Whenever under this Act any act or omission or the validity of any act depends upon the consent, approval, opinion or satisfaction of the Commissioner of City Police, Hyderabad or of any other Police Officer, a document signed by the Commissioner of City Police, Hyderabad or by such Police Officer, purporting to set forth consent, approval, opinion or satisfaction shall be deemed sufficient evidence thereof.
