Section 3(1) in Abducted Persons (Recovery and Restoration) Act, 1949
(1)The Provincial Government may establish as many camps in the Province as it may consider necessary for the reception and detention of abducted persons, and any place established in the Province before the commencement of this Act for the reception and detention of abducted persons shall be deemed to be a camp established by the Provincial Government within the meaning of this section.
