(1)The State Government or any officer specially empowered by the State Government in that behalf, may, in like circumstances and in like manner exercise the powers exercisable, in any areas for which a Commissioner is appointed by the Commissioner, and in a district by the District Magistrate, sub-Divisional Magistrate or Superintendent empowered by the State Government in that behalf, as the case may be, under section 55, 56, 57 and 57A, with this modification that under sections 55 and 57A it shall, be lawful for the State Government or the officer specially empowered to direct the members of the gang or body, or person 1or persons declared to be beggers, as the case may be, to remove themselves from, and not to enter or return to, any local area, or any such areas and any districts or part thereof, whether contiguous thereto or not.
