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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6) in The Police Act, 1861

(6)Every proclamation issued under sub-section (1) of this section shall state the period for which it is to remain in force, but it may be withdrawn at any time or continued from time to time for a further period or periods as the State Government may in each case think fit to direct.Explanation. For the purposes of this section, inhabitants shall include persons who themselves or by their agents or servants occupy or hold land or other immovable property within such area, and landlords who themselves or by their agents or servants collect rents direct from raiyats or occupiers in such area, notwithstanding that they do not actually reside therein.
[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 15, in sub-S. (2), for the words, Inspector-General, substitute Director-General-cum-Inspector-General.Uttar Pradesh Act 10 of 1984, Section 11.