Wherever any Tehseeldar shall have Police jurisdiction under the provisions of Section II. of the said Regulation XI. 1831, every Darogah of Police hereafter appointed within the local limits of the police jurisdiction of such Tehseeldar, shall be subordinate to, and subject to the control of such Tehseeldar, in his capacity of Chief Police Thannadar.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.