Section 13 in The M.P. Rajya Suraksha Adhiniyam, 1990
13. Power of externment of State Government.
(1)The State Government or the officer specially empowered by the State Government in that behalf, may, in like circumstances, and in like manner, exercise the powers exercisable in a district by the District Magistrate under Section 3, 4, 5 or 6 with this modification that it shall be lawful for the State Government or the officer specially empowered to direct the members of such gang or body, or persons or immigrants, or persons convicted, as the case may be, to remove themselves from and not to enter or return or any district or districts or parts thereof whether contiguous thereto or not.(2)The provisions of Sections 7, 8,10, 11 and 12 and of Section 9 where the order is passed by the officer specially empowered by the State Government under sub-section (1) shall mutatis mutandis apply to the exercise of any powers under this section as they apply to the exercise of any powers under Section 3, 4, 5 or 6.(3)Where the order is passed by the State Government under sub-section (1), the State Government may, either on its own motion or on an application of the person aggrieved, review any order passed by itself and pass such order in reference thereto as it thinks fit :Provided that no order shall be varied or reversed unless notice has been given to the person concerned to appear and be heard in support of such order.
