2. Local Government to report what tribes should be declared criminal.
- If the Local Government has reason to believe that any tribe, gang or class of persons is addicted to the systematic commission of non-bailable offences, it may report the case to the [President] [A.L.O., 1950 [C.O. 4], dated 26-1-1950 (w.e.f. 26-1-1950).] in Council, and may request his permission to declare such tribe, gang or class to be a criminal tribe.
