Legal Document View

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
[Cites 0, Cited by 11] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Prisons Act, 1894

(2)Subject to such general or special directions as may be given by the State Government, the Superintendent of a prison other than a Central prison or a prison situated in Presidency-town shall obey all orders not inconsistent with this Act or any rule thereunder which may be given respecting the prison by the District Magistrate, and shall report to the Inspector General all such orders and the action taken thereon.
[Andhra Pradesh].- In its application to the State of Andhra Pradesh, in sub-S. (2) of Section 11, for the words the District Magistrate, substitute the District Collector.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 11, in sub-S. (2), the words a central prison or shall be deleted.Bombay Act 45 of 1959, Section 4 (w.e.f. 21-9-1959); and Act 23 of 1959, Section 2 (w.e.f. 1-6-1959).