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State of Tamilnadu - Section

Section 18 in Chennai City Police Act, 1888

18. Powers of [Special Police-officer] [Substituted for the words 'Special Constable' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).].

- Every [Special Police-officer] [Substituted for the words 'Special Constable' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] so appointed shall have the same powers, privileges and protection, and shall be liable to perform the same duties, amenable to the same penalties, and subordinate to the same authorities, as the ordinary officers of police.