Section 7(2) in Cyberabad (Metropolitan Area) Police Act, 2004
(2)The Commissioner and the Deputy Commissioners of Police of Cyberabad Police [Commissionerate/s] [The word 'Commissionerate' substituted with the word 'Commissionerate/s' by Act No.14 of 2016.] shall exercise the powers of the District magistrate under section 47 of the [Hyderabad City Police Act, 1348 F. (Act IX of 1348 F.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] in the limits of urban police stations as may be notified by the Government, from time to time, be in consultation with the Collector and District Magistrate and Commissioner of Police.
