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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in The Maharashtra Habitual Offenders Rules, 1960

(1)Separate sections shall be provided in every settlement for the following types of settlers
(i)for single male settlers;
(ii)for single female settlers; and
(iii)for settlers belonging to the same family.
Separate settlements shall also be provided on the basis of types and intensity of the criminal behaviour.