Section 3(4) in Cyberabad (Metropolitian Area) Police Act, 2004
(4)Notwithstanding anything contained in sub-section (2),all notifications, rules, regulations, orders, directions, and powers made, issued or conferred under the provisions of the Andhra Pradesh (Telangana Area) District Police Act, 1329-F, (Act X of 1329-F) and in the force at the commencement of this Act shall so for as they are not inconsistent with the provisions of this Act continue to be in force in the Cyberabad Metropolitan Area. Until they are replaced by the notification, rules, regulations, orders, directions and powers to the made are issued are conferred under this Act.
