Amendment of Act IX of 1348 F.
In the 1Hyderabad City Police Act, 1348 F. (hereinafter
referred to as the principal Act),-
(i) in section 26 of the principal Act, in sub-section (8)
for the expression sections 75, 76 and 77 of the Code of
Criminal Procedure, 1898, the expression sections 70, 71
and 72 of the Code of Criminal Procedure, 1973, shall be
substituted;
(ii) in section 30 of the principal Act, in clause (a), for
the expression section 54 of the Code of Criminal
Procedure, 1898, the expression sub-section (1) of section
41 of the Code of Criminal Procedure, 1973, shall be
substituted;
(iii) in section 36 of the principal Act, for the expression
section 42 of the Code of Criminal Procedure, 1898, in two
places where it occurs, the expression section 37 of the
Code of Criminal Procedure, 1973, shall be substituted;
(iv) in section 47 of the principal Act,-
(a) in sub-section (1), for the expression sections 94,
96, 97 and 98 of the Code of Criminal Procedure, 1898, the expression sections 91, 93(1), 93(2) and 94 of the Code of
Criminal Procedure, 1973, shall be substituted;
(b) in sub-section (2), for the expression the Code of
Criminal Procedure, 1898 (Central Act V of 1898), the
expression the Code of Criminal Procedure, 1973 (Central
Act 2 of 1974), shall be substituted;
(v) in section 48 of the principal Act, in sub-section (1),
for the expression section 161 of the Code of Criminal
Procedure, 1898, the expression section 161 of the Code
of Criminal Procedure, 1973, shall be substituted;
(vi) in section 52 of the principal Act in clause (c) for
the expression section 59 of the Code of Criminal
Procedure, 1898, the expression section 43 of the Code of
Criminal Procedure, 1973, shall be substituted;
(vii) in section 55 of the principal Act, for the expression
the Code of Criminal Procedure, 1898, the expression the
Code of Criminal Procedure, 1973, shall be substituted;
(viii) in section 79 of the principal Act, in the proviso, for
the expression section 403 of the Code of Criminal
Procedure, 1898, the expression section 300 of the Code
of Criminal Procedure, 1973, shall be substituted.
1. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.