Section 21(2) in Hyderabad City Police Act, 1348 F
(2)The power to make rules under sub-section (1) shall be subject to the condition of the rules being enforced after publication and they shall be published in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] in the manner specified in section 84.
