Section 7(4) in Cyberabad (Metropolitian Area) Police Act, 2004
(4)Notwithstanding that no provision or insufficient provision have been made under sub-section (3) for the adaptations of He provisions of the said Act rules, notifications, Regulations, orders and directions made there under, any Court, Tribunal or Authority, required of empowered to Enforce these provisions may, for the purpose of Facilitating their application to the Commissionerate construe these provisions in such manner without affecting The substance as may be necessary or proper in regard to The matter before the court, Tribunal or Authority.
