Section 12(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952
(2)no order of settlement shall be made against any person under this section unless he has been given an opportunity of showing cause why such order should not be made.And provided further that before he passes an order of settlement under this section, the District Magistrate shall inform the Court or Magistrate, who made the order requiring security for good behavior or an order under section 565 of the Code, and such Court or Magistrate shall thereupon vacate its or his order.
