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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(1)(a) in Hyderabad City Police Act, 1348F

(a)that the movements or acts of any persons residing in the City of Hyderabad are causing or likely to cause danger, alarm or harm to the life or property of any person or that there are reasonable grounds to believe that such person is engaged or is about to be engaged in the commission of an offence necessitating the use of force or violence or an offence punishable under Chapters XII, XVI & XVII of the Indian Penal Code or is about to abet such offences and when in opinion of the Commissioner of City Police Hyderabad no witness is willing to give evidence in public against such person by reason of apprehension of harm to his life and property ; or