Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Habitual Offenders' Restriction Act, 1952

(1)The District Magistrate may, from time to time, vary or amend the order of restriction made by him; and he may also, on the application of the habitual offender allow him to change his residence to another district with the concurrence of the District Magistrate of such other district.