58. Period of operation of orders under sections 55, [56, 57 and 57A]. - A direction made under section 55, [56, 57 and 57A] not to enter any particular area [or such area and any district or districts, or any part thereof, contiguous thereto, [or any specified area or areas] as the case may be,] shall be for such period as may be specified therein and shall in no case exceed a period of two years [from the date on which the person removes himself or is removed from the area district or districts or part aforesaid] [or from the specified area or areas, as the case may be].
