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[Cites 0, Cited by 6] [Entire Act]

State of Tamilnadu - Section

Section 6 in The Tamil Nadu District Police Act, 1859

6. Power of Police, etc.—

All powers not inconsistent with the provisions of this Act which upto the passing of this Act belonged by law to the existing Police authorities shall be vested in the Police authorities appointed under this Act :Provided always that no Police functionary so appointed shall possess or exercise any judicial or revenue authority.