Section 3(4) in Cyberabad (Metropolitan Area) Police Act, 2004
(4)Notwithstanding anything contained in sub-section (2), all notifications, rules, regulations, orders, directions, and powers made, issued or conferred under the provisions of the [Telangana District Police Act, 1329 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] and in force at the commencement of this Act, shall so far as they are not inconsistent with the provisions of this Act continue to be in force in the Cyberabad Metropolitan Area, until they are replaced by the notification, rules, regulations, orders, directions and powers to be made or issued or conferred under this Act.
