Section 26(10) in Hyderabad City Police Act, 1348F
(10)Any order passed by the Commissioner of City Police, Hyderabad 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 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 upon which he could have based such order or the Commissioner of City Police, Hyderabad 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).
