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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(5)(firstly) in Hyderabad City Police Act, 1348F

(firstly)-The Government may, if satisfied that peace or public safely in the City of Hyderabad or in any part thereof is disturbed or is likely to be disturbed on account of a conflict between different communities or groups or sections or gangs, thereof, declare by a proclamation (hereinafter referred to as the proclamation of emergency) that an emergency exists.