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Madras Presidency - Section

Section 16 in The Madras City Police Act, 1888

16. - Police enrolled under Central Act XXIV of 1859 to have powers of Police in the City of Madras

Every Police Officer appointed under the provisions of Act XXIV of 1859 may at any time be employed in the City of Madras, and whilst so employed shall have the same duties, powers and privileges, and be subject to the same authority, as Police Officers appointed under the Act.