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State of Madhya Bharat - Section

Section 19 in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

19. Review of cases.-

Whenever a person is placed in a settlement for a period exceeding three years, the Government shall, after the expiration of the period of three years, review his case to determine whether it is necessary to continue his restriction in the settlement.