23. Power of [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] to issue orders for prevention of riot or disturbance.
(1)The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may in order to suppress or prevent any riot or grave disturbance temporarily close or take possession of any building or place and may exclude all or any persons therefrom or may allow them to enter such place on such conditions as he may prescribe. All such persons shall conduct themselves in accordance with such orders as the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may make and notify in the exercise of the powers vested in him under this section.(2)Compensation for loss etc. to lawful occupier of building or place taken possession of or closed by [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]. - If the lawful occupier of such building or place suffers any substantial loss or injury by the action of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] taken under subsection (1) of this section, he shall be entitled, to apply to the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] within one month from the date of such action to receive reasonable compensation for such loss or injury unless such action has been necessitated by the mode or intended mode of use of such building or place or by the misconduct of persons having access to such building or place.(3)Dispute as to compensation to be settled by the Chief City Magistrate. - Where in any case a dispute arises under subsection (2) of this section, the decision of the Chief City Magistrate shall be final as to the amount of compensation if any and the person entitled thereto.
