Section 17(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(2)Government or the District Magistrate, if authorised by Government in this behalf, may in lieu of an order of restriction made against any person under this Act make an order directing such a person to be placed in an appropriate settlement established under subsection (1) for a period not exceeding the period for which the order of restriction has been made.Provided that in the case of a habitual criminal this period may be up to seven years.
