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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2) in Telangana Public Conveyances Act, 1956

(2)If no Magistrate is then sitting, either party may require the other to proceed to the officer-in-charge of the nearest police station who shall, if necessary, arrange for the hearing of the case at the next sitting of the Court.