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State of Maharashtra - Section

Section 41 in The Maharashtra Habitual Offenders Rules, 1960

41.

The Superintendent may report to the Director of Social Welfare the name of any person residing in a settlement whose presence in the settlement he considers to be undesirable. The Director of Social Welfare may take order of the State Government or the authorised Officer for the transfer of such person to another settlement where he can be placed under stricter discipline.