Section 33 — Saving of control of Magistrate of district.

The Police Act, 1861
Nothing in the last 1 [four] preceding sections shall be deemed to interfere with the general control of the Magistrate of the district over the matters referred to therein.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


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.