Section 12 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
12. Power to vary specified area or place of residence
The Government may, by a like notification, vary the terms of notification issued by it under section 11 for the purposes of specifying another restricted area or another place of residence, as the case may be, and any officer empowered in this behalf by Government may, by order in writing, vary any notification made under section 11 or under this section for the purposes of specifying another restricted area, or, as the case may be, another place of residence in the same district.
