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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 48 in The Andhra Pradesh (Andhra Area) District Police Act, 1859. 48. Penalty for certain offences within limits of towns. Power to arrest without warrant. Slaughtering cattle, furious riding, etc Repealed by the Andhra Pradesh Towns Nuisances Act, 1889 (Act III of 1589).
