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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(3) in Hyderabad City Police Act, 1348F

(3)The Commissioner of City Police, Hyderabad may also direct any person who not having been born within the City Police limits, has been more than twice convicted of offence under Chapters XII, XVI and XVII of the Penal Code to remove himself in like manner from the City of Hyderabad or not to enter the City Police limits.A copy of such order shall be sent to Chief City Magistrate.