Section 3 in Telangana Suppression of Disturbances Act, 1948
3. Power to declare areas to be disturbed areas.
- The State Government may, by notification in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.],-(a)declare that the whole of the State, or any part thereof specified in the notification, is a disturbed area; and(b)add to, amend, vary or rescind any such declaration.
