Section 2 in Andhra Pradesh (Andhra Area) District Police Act, 1989
2. Amendment of Section 1.- In the Andhra Pradesh (Andhra Area) District Police Act, 1859 (Act XXIV of 1859) (hereinafter referred to as the principal Act), in section 1, for the definition ‘Superior Police’ the following shall be substituted, namely:-
"Superior Police";-the expression "Superior Police" shall mean the Director General of Police, the Inspector General of Police, Deputy Inspector General of Police, Commissioner of Police, District Superintendent of Police, Deputy Commissioner of Police, Assistant Commissioner of Police, Assistant Superintendent of Police and Deputy Superintendent of Police".
