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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(6) in Hyderabad City Police Act, 1348F

(6)If the person who has been ordered under Sub-sections (1), (2), (3) or (5) fails or refuses to remove himself outside the City of Hyderabad or enters the City of Hyderabad within the prescribed period, the Commissioner of City Police, Hyderabad shall cause him to be arrested and removed in Police custody to such place outside the City of Hyderabad as may be suitable in his opinion.