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] [Entire Act]

State of Telangana - Section

Section 12 in Telangana Habitual Offenders Act, 1962

12. Power to cancel or alter such restrictions.

- The Government may, by order, cancel any order made under section 11 or alter any area specified in an order under that section:Provided that before making such order the Government shall consider the matters referred to in subsection (2) of section 11 in so far as they may be applicable.