Section 9(4) in Telangana Probation of Offenders Act, 1936
(4)The court before which an offender is bound by his bond to appear for sentence when called upon, or the District Magistrate of the district in which the offender for the time being resides, may at any time appoint another probation officer in the place of the person named in a supervision order.[Explanation. [Explanation was added by section 3 of the Schedule to the Andhra Pradesh Extension of Laws Act, 1958 (Andhra Pradesh Act, XXIII of 1958).] - For the purposes of this section, the cities of Hyderabad and Secunderabad shall be deemed to be a district and the Commissioner of City Police shall be deemed to be the District Magistrate of that district.]
