Section 17(4) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(4)Every person directed to be placed in a settlement under this Act shall have the right,-(a)to live in the settlement with his wife and children, and other dependants, if any; and(b)to continue to live in the settlement on expiry of the period for which he is directed to be placed in the settlement.
