Section 8(4) in The Unlawful Activities (Prevention) Act, 1967
(4)The District Magistrate may thereupon make an order that no person who at the date of the notification was not a resident in the notified place shall, without the permission of the District Magistrate, enter, or be on or in, the notified place:Provided that nothing in this sub-section shall apply to any near relative of any person who was a resident in the notified place at the date of the notification.
