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NCT Delhi - Section

Section 4 in Madras Restriction of Habitual Offenders Act, 1948

4. Delegation of powers to District Magistrate.

- The Chief Commissioner may, by notification. delegate his powers under Section 3 to a District Magistrate, in respect of persons ordinarily residing in the district, subject to such restrictions and conditions as may be specified in the notification and subject also to control and revision by them.