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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Telangana - Subsection

Section 26(5)(fourthly) in Hyderabad City Police Act, 1348 F

(fourthly)- Any person aggrieved by an order of the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] made under clause third may appeal to the Government within ten days from the date when such order is made.