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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Bharat - Subsection

Section 18(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(2)It shall be competent for Government or the District Magistrate authorised by Government to cancel an order of restriction passed against a person under this Act who offers to reside in a settlement and to pass, in lieu thereof, an order of settlement under this section.