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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Bharat - Subsection

Section 17(5) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(5)Any person who resides in a settlement whether under an order of settlement or otherwise shall be subject to all or any such restrictions as may be prescribed.