58. Period of operation of orders under sections 55, 56, 57 and 57 A.
A direction made under section 55, 56, 57 or 57A not to enter any particular area or such area and any district or districts, or any part thereof, contiguous thereto, or any specified area or areas as the case may be, shall be for such period as may be specified therein and shall in no case exceed a period of two years from the date on which the person removes himself or is removed from the area, district or districts or part aforesaid or from the specified area or areas, as the case may be
