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 8] [Entire Act] Bombay Presidency - Section Section 53 in Bombay Police Act, 1951 53. [District Magistrate] to discharge functions under orders of State Government. - The [District Magistrate], shall discharge his functions under sections 51 and 52 subject to any general or special orders of the State Government in this behalf.
