Section 9 in The U.P. Habitual Offenders' Restriction Act, 1952
9. Migration of habitual offender.
- If an habitual offender against whom an order of restriction has been made under Section 6, changes his residence to another district in pursuance of an order under subsection (1) of Section 8, the District Magistrate of such other district shall have the same power in regard to the habitual offender as the District Magistrate who originally made the order.
