Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] Bombay Presidency - Subsection Section 52(4) in Bombay Police Act, 1951 (4)Every direction and order made by the [District Magistrate], under this or the preceding section shall be subject to revision by the State Government but save as aforesaid, shall be final.
