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 42] [Entire Act] State of Andhra Pradesh - Subsection Section 42(1) in Hyderabad City Police Act, 1348F (1)The Commissioner of City Police, Hyderabad shall, from time to time, appoint such places as he thinks fit to be Cattle Pounds, and a Police Officer of such rank shall be appointed as pound-keeper as Government may approve.
