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State of Maharashtra - Section

Section 25 in The Maharashtra Habitual Offenders Rules, 1960

25.

The superintendent in charge of a settlement shall satisfy himself that every settler residing in the settlement is provided with sufficient means of subsistence and he shall report forthwith to the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] if there be any difficulty in this respect.