It shall be lawful for the 1 [State Government] in carrying this Act into effect in any part of the territories subject to such 1 [State Government], to declare that any authority which now is or may be exercised by the Magistrate of the district over any village-watchman to or other village police-officer for the purposes of police, shall be exercised, subject to the general control of the Magistrate of the district, by the District Superintendent of Police.Open in Lexace · Ask the AI about this section
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