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State of Telangana - Section

Section 3 in Telangana Village Police Act, 1974

3. Appointment of village police and its head.

- For the purposes of this Act, the District Magistrate or any officer authorised by him in this behalf may appoint, one or more village servants as village police for each village, and the police patel, village headman, village munsif, triune officer or other head of the village by whatever designation locally known, as the head of the village police of that village.