63AA. [ Powers of externment of State Government and officers specifically empowered: [This section was inserted by Bombay 1 of 1956 section 8.]
- [(1) The State Government may, in like circumstances and in like manner, exercise the powers exercisable, in any area for which a Commissioner is appointed by the Commissioner, and in a district by the District Magistrate, Sub-Divisional Magistrate or District Superintendent of Police empowered by the State Government, in that behalf, as the case may be, under sections 55, 56, or 57, with this modification that it shall be lawful for the State Government 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 to, any local area, or any such area and any districts or part thereof, whether contiguous thereto or not.(IA)The State Government may, by an order, specially empower any officer in that behalf to exercise its powers under sub-section (1) in relation to such of the sections 55, 56 and 57 as may be specified in such order.](2)The provisions of sections 58, 59, 60, 61, 62 and 63 shall mutatis mutandis to the exercise of any powers under this section, as they apply to exercise of any powers under section 55, 56, or 57.][IV. Village Defence Parties] [This heading and section 63B were inserted by Bombay 1 of 1956, section 9.]
