(1)The State Government or any officer specially empowered by the State Government in that behalf may, by order, permit any person in respect of whom an order has been made under section 55, 56, 57 or 57A, to enter or return for a temporary period to the area or such areas and any contiguous districts or part thereof, or to the specified area or areas, as the case may be, from which he was directed to remove himself, subject to such conditions as it or he may by general or special order specify and which such person accepts and may, at any time, revoke any such permission.
