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 0] [Section 61] [Entire Act] State of Andhra Pradesh - Subsection Section 61(e) in Hyderabad City Police Act, 1348F (e)has in his possession without reasonable excuse (the burden of proving which shall be on him) any implement of house-breaking, shall be punished with imprisonment for a term which may extend to 3 months.
