Section 13 in Nagaland Habitual Offenders Act, 1967
13.
The State Government may, by notification in the official Gazette, establish and maintain in the State as many corrective settlements as it thinks fit for the purpose of placing therein such habitual offenders as are directed to received corrective training under this Act.(2)The State Government may also approve or certify any privately managed institution (whether Known as settlement or otherwise) as a corrective settlement for the purpose of the Act.
