8. Power of [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government to remove refugees from any camp, place or area in the [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] of Bombay.
- If any refugee fails to leave any camp, place or area, in accordance with an order made under section 7, he may be removed by any police officer or any person authorised by the [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government in this behalf from such camp, place or area in such manner as may be specified by the [State] [This words was substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government by a general or special order.Nothing in this section shall affect the liability of such refugee to the penalty provided in section 10.
