86. Permission etc., of [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may be proved by writing under his signature.
- Whenever under this Act any act or omission or the validity of any act depends upon the consent, approval, opinion or satisfaction of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or of any other Police officer, a document signed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or by such Police officer, purporting to set forth consent, approval, opinion or satisfaction shall be deemed sufficient evidence thereof.
