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State of Uttar Pradesh - Section

Section 25 in The U.P. Habitual Offenders' Restriction Rules, 1957

25.

Each settlement shall be under the charge of a manager who shall be responsible for the internal administration of the settlement, the general welfare of the settlers, and the enforcement of these rules :Provided that in the absence of the Manager his assistant or the official whom he deputes to officiate for him, shall remain in charge of the settlement and shall perform all the duties and have all the powers of the Manager.