52. Power to declare who shall be deemed officer in charge of prison.
- [The Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.] may declare what officer shall, for the purposes of this Part, be deemed to be the officer in charge of a prison.
