Section 2(1a) in The Bihar Maintenance of Public Order Act, 1949
(1a)[ An order made under Clause (a) of sub-section (1) may specify the whole State, or any part thereof, as the area or place to which the order relates:Provided that no such order shall direct the exclusion or removal from the whole State of any person ordinarily resident in the State.] [Inserted by Bihar Act 1 of 1956.]
