Section 13(11) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(11)In addition to the interviews permissible under the preceding provision of this paragraph, an internee may, with the permission of the authority under whose order the internee is detained, interview his legal advisor in connection with a pending or contemplated proceeding in a Court of Law to which the internee is or will be a party. Not more than one such interview shall ordinarily be allowed in connection with a contemplated proceeding in a Court of Law before the proceeding is instituted. All such interviews shall take place on the premises in which the internee is confined, and shall be subject to such conditions and restrictions as the Superintendent may consider necessary to ensure security and prevent the passing or unauthorised communications unconnected with the case relating to which the interview is granted.
