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State of Maharashtra - Section

Section 11 in The Civil Jails Act, 1874

11. Judge to visit civil jail.

- The judge or the Assistant Judge of the district in which a civil jail is situated shall visit such civil jail at least once in each month, and shall issue in writing such orders connected with the economy of the jail, the good management, health and accommodation of the prisoners, as he may think fit.He shall record the date of his visit, and any remarks he may have to make, in a book to be kept for the purpose.