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State of Mizoram - Section

Section 59 in Mizoram Police Act, 2011

59. Establishment of Metropolitan Police.

- The State Government may, if and when considered expedient, establish for each of the metropolitan areas, other major urban areas with a sizable population (as determined by the State Government), and such other areas as notified for the purpose from time to time, a police system which is capable of handling the typically complex problems of crime, public order and internal security in urban areas, which call for quick and comprehensive response springing from purposeful direction, unitary chain of command, professional competence, functional specialization, and legal authority coupled with accountability, in accordance with the provisions of this Chapter.