(2)Such orders to be subject to decree etc., of Court:- Any order made under Sub-section (1) of this section shall be subject to a decree, or injunction or other order of a competent court; and the Commissioner of City Police, Hyderabad shall cancel or modify the order made by him when it is made known to him that the said order is inconsistent with the decree, injunction or any other order of a competent Court made by such court on the complaint suit or application of the person interested as to the rights or duties of the person who has suffered injury by the order of the Commissioner of City Police, Hyderabad.
