Section 11(1) in Punjab Habitual Offenders (Control and Reform) Act, 1952
(1)If the Government considers that it is expedient that any registered person should be -(a)restricted to any specified area, or(b)settled in any place [of residence] [Inserted by Punjab Habitual Offenders Control and Reform)(Amendment) Act 1953, .S. 7(i)(a).], the Government may by notification in the official Gazette, declare that such [person] [Substituted for the word 'persons' by Section 7(i)(b), ibid] shall be restricted to the area specified in the notification or shall be settled in the place of [of residence] [Inserted by Punjab Habitual Offenders (Control and Reform) (Amendment) Act 1953, Section 7(i)(a)] so specified, as the case may be:[Provided that no such declaration shall have effect for a period in excess of three years] [Proviso to sub-section (1) added by Section 7(ii) ibid.]
