55. Person arrested to be brought before Criminal Court or [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957].
- Any person arrested within the City Police limits under sections 53 and 54 of this Act, shall, unless security is taken from him under [the Code of Criminal Procedure, 1973] [Substituted by Act No.2 of 2004.] (Central Act 2 of 1974) be produced before a city Magistrate or the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957]
