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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in The Gujarat Police Act, 1951

(2)In exercising such control the District Magistrate shall be governed by such rules and orders as the State Government may make in this behalf [***] [The words 'and shall be subject to the lawful orders of the Revenue Commissioner' were deleted by Gujarat 15 of 1964, section 4 Schedule.].