Section 6 in The Maharashtra State Commissioners of Police Act, 1959
6. Construction of references to [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] and District Magistrate in instruments or document.
- All instruments or documents executed or made before the appointment of a Commissioner of Police for any area under or with reference to any existing law or any enactment specified in the Schedule shall, unless the context otherwise requires, be construed as if references therein to the [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Sch.] or, where any powers and duties of a District Magistrate are conferred in substitution on a Commissioner of Police by virtue of this Act or any enactment in the Schedule to the District Magistrate, were references to the Commissioner of Police for that area.
