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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(5) in Hyderabad City Police Act, 1348F

(5)In any case under this section if any dispute arises the decision of the Chief City Magistrate shall be final as to the amount to be paid and the person by whom it is to be paid and sum so determined, may on the request of the Commissioner of City Police, Hyderabad be recovered as fine by the Chief City Magistrate.