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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Madhya Bharat - Subsection

Section 17(4)(b) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(b)to continue to live in the settlement on expiry of the period for which he is directed to be placed in the settlement.