Section 26(10) in Hyderabad City Police Act, 1348 F
(10)Any order passed by the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] under sub-section (1), (2), or (3) or by the Government under sub-section (9) shall not be called in question in any Court unless the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or the officer mentioned in sub-section (7) had not followed the procedure laid down in the said sub-section or there was no material before the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] upon which he could have based such order or the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] was not of opinion that witnesses were unwilling to give evidence in the public against the person in respect of whom an order was made under sub-section (1).
