Section 6 in The Orissa Restriction Of Habitual Offenders Act, 1952
6. Power to cancel or alter such restrictions
The State Government may, by notification, cancel any declaration made under Section 5 or alter any area notified under that section:Provided that before issuing any such notification the State Government shall consider the matters referred to in Sub-section (2) of Section 5 in so far as they may be applicable.
