Section 18(1) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(1)Any person may voluntarily otter to reside in a settlement established under section 17 of this Act. If Government or the District Magistrate authorised by Government in this behalf accepts such offer, an order of settlement under section 17 of the Act shall be deemed to have been passed in respect of such person for such period not exceeding 7 years as may be stipulated by Government or by the District Magistrate while accepting the offer, or if no period is stipulated, for 7 years.
