Section 16 in Madras Restriction of Habitual Offenders Act, 1948
16. Effect of certain order passed under Criminal Tribes Act, 1924 etc. (Central Act 6 of 1924).
(1)In respect of every person who stood registered under the Criminal Tribe. Act, 1924 (hereinafter in this section referred to as the said Act) at the commencement of this Act and who, within a period of five years immediately preceding such commencement, hid been either ordered to give security for good behaviour with reference to Section 110 of the Code of Criminal Procedure, 1898, or convicted of an offence under Section 24 of the said Act or of a non-bailable offence under any other law, a notification shall be deemed to have been issued under Section 3, sub-section (1), of this Act, declaring him to be subject to all the provisions of this Act; and this Act shall apply to every such person accordingly.(2)Any notification or order issued or made under the said Act in respect of any person referred to in sub-section (1), and in force at the commencement of this Act, restricting the movements of such person or placing him in a settlement shall be deemed to have beep issued or made under this Act.(3)All settlements established under Section 16 of the said Act and existing at the commencement of this Act shall be deemed to have been established under Section 8 of this Act.
