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State of Uttar Pradesh - Section

Section 80 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

80. Duty of Police Officers. - It shall be the duly of every police officer - .

(a)to co-operate with the Housing Commissioner for carrying into effect and enforcing the provisions of this Act and the rules;
(b)to communicate without delay to the proper officer or servant of the Board any information which he receives of a design to commit or of the commission of any offence against this Act or any rule; and
(c)to assist the Housing Commissioner or any officer or servant of the . Board requiring his aid for the lawful exercise of any power vesting in the Housing Commissioner or any such officer or servant under this Act or any rule.